SWARANJIT SINGH Vs. SHRIMATI SAROJ KAPOOR

JUDGEMENT

(1.) The present Revision Petition has been filed impugning the Order dtd. 20/10/2022 [hereinafter referred to as the 'Impugned Order"] passed by the learned Trial Court, Central District, Tis Hazari Courts, Delhi wherein the Leave to Defend Application filed by the Petitioners was dismissed. By the Impugned Order, the Petitioners/Tenant have been directed to vacate premises at portion of the first floor, rear side of the property comprising of office space, pantry and toilet at 3830/XI, Lal Kothi, Pataudi House Road, Darya Ganj, New Delhi ' 110002 [admeasuring about 540 sq. feet] [hereinafter referred to as the 'demised Premises"].

(2.) The facts in brief are, that on 16/4/1984, a rent deed was executed between the Petitioners/Tenant and the Respondent/Landlady. Initially a monthly rental of Rs.500.00 was paid, which was thereafter increased to Rs.660.00 per month exclusive of electricity charges and taxes.

(3.) By the Impugned Order, the learned Trial Court, after considering all the facts and circumstances of the case, dismissed the Leave to Defend Application filed by the Petitioners/Tenant, holding that no triable issue had been raised by the Petitioners/Tenant.