RAJINDER KUMAR Vs. KRISHNA KUMARI

JUDGEMENT

(1.) Exemption allowed subject to all just exceptions. RC.REV. No. 159/2013 & CM No. 6622/2013 (stay)

(2.) The petitioners are aggrieved by the finding returned in the impugned order vide which their application seeking leave to defend in the pending proceedings under Section 14 (1)(e) of the Delhi Rent Control Act,1958 (DRCA) filed by the petitioner had been dismissed.

(3.) Record shows that an eviction petition had been filed by the respondent against the petitioners under Section 14 (1)(e) read with Section 25-B of the DRCA. The tenanted premises had been described as one shop situated on the ground floor of Kucha Chaudhary, Chandi Chowk, Delhi-110006. The property is stated to be owned by the respondent. It was earlier owned by Memo Devi who had by Will bequeathed it to her husband and after his death Kanwar Gopal became the owner of the property. Shri Kanwar Gopal had executed a deed of lease/surrender of life interest in favour of the respondent and the respondent thereafter became the owner of the property. The fact that the respondent is the owner and landlord of this disputed property is not in dispute. Learned counsel for the respondednt has in fact conceded that he is not assailing this finding returned in favour of the respondent.