PRAGA INDUSTRIES PVT LTD Vs. MANOHAR LAL KAPUR

JUDGEMENT

(1.) THE impugned judgment is dated 06.07.2010; the eviction petition filed by the landlord under Section 14 (1)(e) of the Delhi Rent Control Act (DRCA) had been decreed. THE application seeking leave to defend filed by the tenant had been declined.

(2.) THE disputed premises have been described as flat No. 491, first floor, ward No. 14, Bartan Market, Sadar Bazar, Delhi.

(3.) CORRESPONDING paras of the reply filed by the landlord to this application have also been perused. It is vehemently reiterated that Ajay Kapoor seeks to carry on his own business which is of real estate from the aforenoted premises; presently he is working in a real estate company namely Unitech and he is qualified in the business of real estate; it has vehemently been denied that property No. D-27, Kamla Nagar is in any manner connected to the petitioner; contention being that this is the property of Vijay Kapoor, the brother of the petitioner and the present petitioner has no right, title or interest in the said property.