RAJINDER SINGH Vs. RAJESH ARORA

JUDGEMENT

(1.) The present petition is directed against the impugned order/judgment 15/1/2018 passed by the court of Senior Civil Judge/Rent Controller (West District) Tis Hazari Courts, Delhi, whereby, the learned Rent Controller has allowed the eviction petition filed by the respondent/landlord herein under Sec. 14(1)(e) read with Sec. 25B of the Delhi Rent Control Act, 1958.

(2.) Accordingly, an eviction order has been passed in favour of the respondent and against the petitioner herein, directing the petitioner to hand-over the vacant and peaceful possession of the Shop No. 5, U shape, situated in property bearing No. 5A/1 Tilak Nagar, New Delhi (hereinafter referred to as 'tenanted premises').

(3.) In the eviction petition filed on behalf of the respondent, it was averred that the tenanted premises was purchased by the respondent vide registered sale deed dtd. 10/3/2011 along with other adjoining shop admeasuring 12x7.5 feet on the ground floor of the property bearing No. 5A/1 Tilak Nagar, New Delhi (hereinafter referred to as 'adjoining shop'). At the time of said purchase, the petitioner herein was already a tenant in respect of the tenanted premises. It was stated by the respondent in the eviction petition that upon the respondent becoming the owner of the tenanted premises, the petitioner accepted the respondent to be the owner/landlord in respect thereof.