ANIL KUMAR KUCHHAL Vs. PRADYUMAN KUMAR AGGARWAL

JUDGEMENT

(1.) Eviction Petition No. 120/2018 was instituted by Krishan Kumar Aggarwal HUF ("the HUF") against the petitioners Anil Kumar Kuchhal under Clause (a) of the proviso to Sec. 14(1) of the Delhi Rent Control Act, 1958 (the DRC Act). The respondents are the legal heirs and successors-in-title of Krishan Kumar Aggarwal, the Karta of the HUF.

(2.) In the Eviction Petition, the HUF contended that the present petitioners (the respondents in the eviction petition) were tenants under the eviction petitioner-HUF in respect of a shop situated on the ground floor of property no. 1727B, Lala Birjumal Building, Ram Gali, Bhagiratsh Palace, Chandni Chowk, Delhi-110006 ("the tenanted premises"). The petitioners were, as noted, alleged to be tenants under the HUF in respect of the tenanted premises at a monthly rent of Rs.1,200.00, payable on a month to month basis. The eviction petition further averred that the rent was payable in advance by the 7th day of each English calendar month.

(3.) The Eviction Petition alleged that the petitioners were defaulting in payment of rent in respect of the tenanted premises.