JOHRINA BEGUM Vs. SUKHBIR SINGH

JUDGEMENT

(1.) By way of this petition under Article 227 of the Constitution, the petitioner seeks to challenge an order dtd. 18/11/2021, passed by the learned Principal District and Sessions Judge, Rent Control Tribunal, North West District, Rohini Courts, Delhi [hereinafter, "the Tribunal"] in RCT No. 11/2019.

(2.) By the impugned judgment, the Tribunal has affirmed an order dtd. 16/4/2019 passed by the Senior Civil Judge-cum-Rent Controller, North West, Rohini Court [hereinafter, "the Rent Controller"], dismissing the petitioner's objection to execution of an eviction decree dtd. 16/8/2016, which was in favour of the respondent herein.

(3.) The respondent filed an eviction petition on 5/2/2015 against the petitioner's husband, Mohd. Miraj Khan [hereinafter, "Khan"], in respect of a property described as "One room on G.F. in Premises No. Plot No. 30, Pal Colony, Rithala, Delhi". Eviction was sought under Sec. 14(1)(e) of the Delhi Rent Control Act, 1958 [hereinafter, "the Act"]. Khan contested the proceedings by filing an application for leave to defend, which was dismissed vide the order of the Rent Controller dtd. 16/8/2016. Consequently, the eviction petition was allowed.