RAJENDER JAIN Vs. PARVEEN KUMAR

JUDGEMENT

(1.) The present suit has been filed the plaintiff seeking declaration, declaring the order passed by the Additional Rent Controller on 2.7.2005 as null and void and for permanent injunction restraining the defendant from acting upon the eviction order dated 2.7.2005. By order dated 29.10.2007 defendant Nos. 2, 5, 7, & 8 were proceeded ex parte.

(2.) Even defendant Nos. 4 and 6 have not filed their written statement or any documents and their right to do so has also been closed vide order dated 13.7.2010.

(3.) As agreed by both parties, issue No. 1 was to be treated as preliminary issue and they also agreed that no evidence is required for hearing of the said issue. Issue No. 1 reads as under: