PRAVEEN Vs. MULAK RAJ

JUDGEMENT

(1.) This is a petition seeking setting aside of the order dtd. 10/3/2016 in E.No. 1098/14/11 passed by the learned ARC (Central), Tis Hazari Courts, Delhi titled as "Sh. Mulak Raj and others v. Sh. Bishambar Dayal and Sons and Anr" whereby the application of the petitioners for leave to defend was dismissed and the petition filed by the respondents under Sec. 14(1)(e) of the Delhi Rent Control Act (hereinafter referred to as "DRC Act") was allowed.

(2.) The petitioners are the tenants and the respondents are the landlords of Property No. 1226, 1st Floor, Kacha Bagh, Chandni Chowk, Delhi-110006 (hereinafter referred to as "tenanted premises").

(3.) Respondent no.1 (Mr. Mulak Raj) is the son of Late Mr. Panna Lal. Respondent no.2 (Mr. Deepak Kumar), respondent no.3 (Mr. Mukesh Kumar) and respondent no.4 (Mr. Sunil Kumar Kamboj) are the sons of respondent no.1.