RAM KISHAN Vs. SATYA VIR SINGH

JUDGEMENT

(1.) This hearing has been done through video conferencing.

(2.) The present petition has been filed challenging the judgment dtd. 7/2/2020 passed by the Ld. SCJ/RC, Karkardooma Courts, Delhi (hereinafter "Trial Court") in RC/ARC No.345/2016 titled Sh. Ram Kishan v. Sh. Satyavir Singh & Anr. By the impugned judgment, the petition under Sec. 14(1)(e) of the Delhi Rent Control Act, 1958 (hereinafter "DRC Act") filed by the Petitioner against the Respondent has been dismissed by the Trial Court.

(3.) The Petitioner - Shri Ram Kishan and Respondent No.2 - Mr. Brij Mohan are brothers, and sons of Late Shri Maithali Ram and Late Smt. Devki Rani. The case of the Petitioner is that the Respondent No.1 - Late Shri Satyavir Singh is the tenant in the half portion admeasuring 37-1/2 sq. yards of the property identified as Property No.-B-5, Aruna Park, Shakarpur, Delhi (hereinafter "suit property"), which is a residential property. Initially, vide order dtd. 23/3/2012, the Trial Court granted leave to defend to the tenant. Thereafter, the matter proceeded before the Trial Court.