RAKESH JAIN Vs. SURESH KUMAR KOHLI

JUDGEMENT

(1.) Vide the present petition, petitioner seeks setting aside of the impugned order dated 08.06.2012 passed in Execution Petition No. 51/2012 passed by Additional Rent Controller, whereby objections filed by the petitioner under Section 47 read with Order 21Rule 26 (1) have been rejected.

(2.) He also seeks setting aside of the order dated 30.11.2011 passed by the ld. ARC (Central), Tis Hazari Courts, Delhi in Eviction Petition No. 304/2010, whereby the petition filed by the respondent no. 1 under Section 41(1) (e) read with Section 25-B of DRC Act was allowed.

(3.) Facts of the case, in brief, are that petitioner's father and respondent no. 2 took shop no. 3, property no. 2656, Ajmal Khan Road, Karol Bagh, New Delhi on rent from father of respondent no. 1, i.e., Sh. Bhagat Raj Kohli vide lease deed dated 02.12.1975 for carrying out a business. On attaining majority, petitioner was inducted as a partner in the family business vide a partnership deed dated 02.04.1979, which was being run at the tenanted premises.