MANMOHAN SINGH 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. 28/8/2015 passed by learned ARC-2, Central, Tis Hazari Courts in E. No. 661/14/10, wherein the leave to defend application filed by the tenant was dismissed and order of eviction was passed with respect to shop municipal no. l635, Shyama Prasad Mukherjee Marg, Delhi-110006 admeasuring 217 sq. ft. (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.) Respondent no. 1 and respondent no. 2 are the joint owners of property bearing municipal nos. 1635, 1635-A, 1640 to 1648, Shyama Prasad Mukherjee Marg, Delhi-110006 (hereinafter referred as "property") having their 3/8th and 5/8th share in the property respectively.