BEENA DEVI Vs. MADHVI JAIN

JUDGEMENT

(1.) Learned counsel for the parties submit that dispute between the parties has been settled.

(2.) Petitioners are tenants of the respondent in respect of part of the ground floor of property bearing No. 4701/21-A, Ansari Road, Darya Ganj, New Delhi, more particularly as shown in red colour in the site plan annexed with the eviction petition.

(3.) Petitioner impugns order dtd. 12/2/2019 whereby eviction order has been passed in respect of the said property.