LAWS(DLH)-2023-3-94

RAJINDER BHARDWAJ Vs. VIJAY KUMAR KAUSHIK

Decided On March 17, 2023
RAJINDER BHARDWAJ Appellant
V/S
Vijay Kumar Kaushik Respondents

JUDGEMENT

(1.) The present revision petition has been filed by the Petitioner, tenant, assailing the eviction order dtd. 27/11/2018, passed by CCJ acting as Additional Rent Controller, Pilot Court (Central District), Tis Hazari Courts, Delhi ('Trial Court'), in eviction petition bearing No. E-46/18, whereby the Petitioner, tenant's, application seeking leave to defend was dismissed and an eviction order was passed in favour of the Respondents, landlords, with respect to tenanted premises being two shops situated at ground floor of property bearing no. 10332-33, Mandir Mangla Devi @ Mandir Mansa Devi, Pul Mithai, Library Road, Ward No. XII, Azad Market, Delhi - 06 ('tenanted premises').

(2.) Brief facts as stated by the Respondents, landlords, in the eviction petition are as under:

(3.) This petition was filed by Sh. Rajinder Bhardwaj, son of late Sh. Madan Lal. Sh. Rajinder Bhardwaj died during the pendency of the petition and his legal representatives were brought on record vide order dtd. 4/5/2022. However, for the sake of convenience the reference to Petitioner in the judgment is to deceased Sh. Rajinder Bhardwaj and may be read accordingly. Submission of the Petitioner, tenant