RAM MAGGO Vs. MUNTO BEGUM NOW DECEASED

JUDGEMENT

(1.) This petition impugns the order dtd. 18/5/2023 passed by the CCJ-cum-ARC, Central District, Tis Hazari Courts, Delhi in Eviction Petition bearing no. 199/2019 titled as Munto Begum Versus Ram Maggo ('Trial Court') whereby the Trial Court allowed the application filed by legal heirs of deceased landlady under Order XXII Rule 3 read with Sec. 151 CPC.

(2.) The learned counsel for the Petitioner states that the impugned order is incorrect on two grounds; i.e., that (a) there was no formal application filed for seeking condonation of delay; and (b) in the application under consideration, the details of all the Class-I legal heirs of the deceased landlady, Munto Begum were not disclosed.

(3.) This Court has considered the submissions of the learned counsel for the Petitioner and perused the record