AMRIT MOHINI Vs. BRIJ MOHAN GUPTA

JUDGEMENT

(1.) The present petitions arise out of eviction proceedings in respect of commercial premises bearing Shop No.20, Defence Colony Market, New Delhi, 110024 (hereinafter referred to as 'the property').

(2.) The said property was initially purchased by Smt. Parvati Bai in an auction held by L&DO. The said Parvati Bai is stated to have inducted a tenant, namely, Shri Sevti Lal Gupta (predecessor in interest of the current tenants) at a monthly rent of Rs.190.00 sometime around 1958. A certificate of sale and lease deed with respect of the said property was executed by the L&DO in favour of Smt. Parvati Bai. Copies of the said documents have been placed on record by the petitioners in RC. Rev.458/2019.

(3.) Upon the death of Smt. Parvati Bai, the property was mutated/substituted by the L&DO in the name of Smt. Gul R. Shivdasani being her successor by virtue of a Will dtd. 10/3/1976 of Smt. Parvati Bai and that of her husband dtd. 15/5/1985. A copy of the Will dtd. 10/3/1976 of Smt. Parvati Bai as also the Will dtd. 15/5/1985 of husband of Smt. Gul R. Shivdasani have been placed on record. Prior to mutation/substitution by L&DO in favour of Smt. Gul R. Shivdasani, her children i.e. Smt. Sunita Struck and Mr. Pratap R. Shivdasani are stated to have given their respective no objection certificates dtd. 6/4/1988.