DAVINDER PAL SINGH Vs. PRITAM PRAKASH DAWAR

JUDGEMENT

(1.) BOTH these revisions petitions have been filed by two set of tenants under Section 25 -B of the Delhi Rent Control Act, 1958 (hereinafter referred to as the "DRC Act") against the order dated 24th January, 2013 passed by the Additional Rent Controller (South), Saket Courts, Delhi, whereby the leave to defend applications filed by the petitioners/tenants in both the matters were dismissed. The revision petition bearing No.222/2013 has been filed by Davinder Pal Singh and two others, in respect of a Shop bearing Private No.1 in property No.J -II/24B, Front Portion, Lajpat Nagar, New Delhi (in short, called the "Tenanted Premises No.1"). Similarly, another revision petition bearing No.223/2013 has been filed by Krishan Kumar Bhasin and three others also against the order dated 24th January, 2013 in respect of a Shop bearing Private No.2 in the same property (in short, called the "Tenanted Premises No.2"). As the facts and law points in both the petitions are same and admittedly, the landlord of both the tenanted premises is the same so as the grounds of eviction sought by him, therefore, both the petitions are being decided by a single common order.

(2.) COMMON facts in both the matters as per the eviction petitions which were recorded, are as follow: -

(3.) WITH these observations, the impugned eviction orders were passed and aggrieved thereof, the petitioners have challenged the said orders in the present two petitions on the grounds, mainly, that the same suffer from legal infirmities and are contrary to the facts and the settled law.