COMMERICAL ELECTRIC WORKS Vs. SHARDA GUPTA

JUDGEMENT

(1.) This revision petition has been filed by the Petitioners, tenants, assailing the eviction order dtd. 23/3/2019, passed by the Additional Rent Controller, Central District, Tis Hazari Courts, Delhi ('Trial Court'), in Eviction Petition No. E-150/16 (New No. 15/17), whereby the application seeking leave to defend was dismissed and the eviction petition filed by the Respondent, landlady, under Sec. 14(1)(e) of the Delhi Rent Control Act, 1958 ('DRC Act'), was allowed.

(2.) The Respondent, landlady, is stated to be the owner of the entire property bearing No. 1814-1815, ward No. IV, Chandni Chowk, Delhi ('subject property') which comprises of a Ground Floor ('GF'), Mezzanine Floor (also referred to as dochatti/loft), First Floor ('FF'), Second Floor ('SF') and Third Floor ('TF').

(3.) The Respondent filed the eviction petition for recovery of the commercial premises being ground floor, mezzanine floor and third floor of property No. 1814-1815, ward No. IV, Chandni Chowk, Delhi ('tenanted premises') located in the subject property.