SHAHEEN BEGUM Vs. SAIRO BANO

JUDGEMENT

(1.) The instant revision petition under Sec. 25-B (8) of the Delhi Rent Control Act is directed against the Order dtd. 24/7/2019, passed by the learned A.R.C. (Central), Tis Hazari Courts, Delhi, in Eviction Petition, being E.No.461/2018, dismissing the application filed by the Petitioner/Tenant for leave to defend and evicting the Petitioner herein/Tenant from the property bearing No. No. T-428, Pahar Wali, Qasabpura, Sadar Bazar, Delhi (hereinafter referred to as "the tenanted premises").

(2.) The facts, in brief, leading to the instant petition are as under:-

(3.) Mr. Mishra further submits that the learned Rent Controller has not taken into account the fact that the rent agreement which had been arrived at between the deceased husband of the Respondent herein/landlady and the Petitioner/Tenant took place before the conclusion of the first rent agreement between the Petitioner/Tenant and Hameeda Begum and, therefore, it was evident from the face of it that the second rent agreement entered into between the deceased husband of the Respondent herein/landlady and the Petitioner herein/tenant was forged and fabricated.