RELIABLE TYRE MARKET Vs. ARJUN UPPAL

JUDGEMENT

(1.) The present revision petition has been filed by the petitioner (hereinafter referred as 'tenant') seeking to challenge the impugned order dtd. 8/8/2018 passed by learned SCJ-CUM-RC (Central), Tis Hazari Courts in E. No. 79805/16, wherein the leave to defend application filed by the tenant was dismissed and order of eviction was passed with respect to one shop measuring 88 sq. ft. bearing municipal no. 1641-B, Shyama Prasad Mukherjee Marg, Delhi-110006 (hereinafter referred as 'tenanted premises') against the tenant.

(2.) Respondent No. 1 is the son of the Respondent No. 2 (hereinafter collectively referred as 'landlords').

(3.) Landlords filed eviction petition under Sec. 14 (1)(e) of the Delhi Rent Control Act, 1958 (hereinafter referred as 'DRC Act') against the tenant.