DHANTO Vs. RAMESH

JUDGEMENT

(1.) The present revision has been filed by the Petitioners, tenants, assailing the order dtd. 16/8/2019 ('impugned eviction order') passed by the ARC-1, Central District, Tis Hazari Courts, Delhi ('the Trial Court') in Eviction Petition No. E-138/16 whereby the Petitioner's application seeking leave to defend was dismissed and the impugned eviction order was passed in favour of the Respondents, landlords, with respect to one room with bathroom in H No. 6728, Block No.10, Street No.1, Dev Nagar, Karol Bagh, New Delhi- 110005 ('the tenanted premises').

(2.) By the order dtd. 3/2/2020, this Court has passed interim order staying the execution of the impugned eviction order, subject to the payment of use and occupation charges by the Petitioners.

(3.) The eviction petition was filed by the Respondents under Sec. 14(1)(e) of the Delhi Rent Control Act, 1958 ('the DRC Act') on the ground of bona fide requirement of the tenanted premises for residence of Respondent No. 2 and his family.