(1.) This revision petition is filed against order dated 22nd September, 2011 of Learned Additional Rent Controller (ARC) whereby application of the petitioners/tenants seeking leave to defend the eviction petition filed against them by the respondents/landlords was dismissed and eviction order of the suit premises No. 3569, Jatwara, Daryaganj, New Delhi was passed against them. The petitioners' predecessor in interest Sh. Ram Saran Dass got the tenanted premises for residential purposes and after his death the present petitioners became tenants therein by operation of law. The tenanted premises comprised of two rooms, one hall, one kitchen and bath on the ground floor of premises No. 3569, Bazar Jatwara, Daryaganj, Delhi.
(2.) The respondent Nos. 1,2 & 4 are brothers and respondent No.3 is their widowed mother. Respondent Nos. 1 & 2 along with their family members and also with their mother respondent No.3 are sharing accommodation at 899, Haveli Azamkhan, Jama Masjid, Delhi, whereas respondent No.4 with his family is residing at the ground floor of property bearing No. 3568, Jatwara Bazar, Daryaganj, Delhi. Vide the impugned order, the Learned ARC dismissed the application of the petitioners/tenants and passed eviction order against them. The said order has been assailed by the petitioners/tenants in the present petition.
(3.) I have heard learned counsel for the petitioners/tenants and also respondents/landlords.