ASHOK KUMAR JAIN Vs. BHAJAN KAUR

JUDGEMENT

(1.) This is a petition seeking setting aside of the impugned order dtd. 16/10/2018 passed by ACJ, East District, Karkardooma Courts, Delhi in Eviction Petition No. E-69/2018 titled 'Smt. Bhajan Kaur v. Ashok Kumar Jain' under Sec. 14 (l) (e) read with Sec. 25-B of DRC Act, 1958 wherein the application seeking leave to defend has been dismissed and eviction order passed against the petitioner qua one shop at ground floor of House No. 6, Parwana Road, Baldev Park, Delhi-51.

(2.) It is submitted that the respondent has already obtained the possession of the tenanted premises.

(3.) Ms. Mitra, learned counsel for the petitioner has states that there is a dispute with regard to the identity of the respondent. She states that the GPA as well as the Will shows the owner of the property as 'Harbhajan Kaur, w/o Sh Ganpat Rai and the petition for eviction has been filed by 'Bhajan Kaur".