KHANNA Vs. S. C. KHANEJA

JUDGEMENT

(1.) These revision petition(s) have been filed impugning the common order and judgment dtd. 11/2/2016, passed by the Additional Rent Controller, Central District, Tis Hazari Courts in eviction petition bearing nos. E-415/14, E-417/14 and E-419/14, whereby the leave to defend application(s) filed by the Petitioner(s) herein were dismissed and the eviction order was passed in favour of the Respondent.

(2.) The eviction petition No. E-417/14/ (in RC. REV. No. 299/2016) was filed with respect to property No. 3/7 B, 2nd floor, Asaf Ali Road, New Delhi ' 110002 and the portion is marked as point 'C' in the site plan filed before this Court on 3/2/2023 ('site plan'). The name of the tenant is Khanna and Annadhanam and the premises was let out at statutory rent of Rs.400.00 per month.

(3.) Brief facts as averred by the Respondent in the eviction petition(s) are as under: