ARUN SOOD Vs. HARDIT KAUR

JUDGEMENT

(1.) This revision petition has been filed by the Petitioner, tenant assailing the order dtd. 23/10/2021 ("impugned order') passed by Additional Rent Controller, Tis Hazari Court, Central District, Delhi ("Trial Court') whereby the application(s) seeking leave to defend were dismissed and an eviction order was passed under Sec. 14(1)(e) of the Delhi Rent Control Act, 1958 ("DRC Act') in favour of the Respondent Nos. 1 and 2, landlords with respect to the premises i.e., ground floor built up property comprising of rooms, halls, verandah, tin sheds, open spaces, in a plot admeasuring 584 Sq. Yds. bearing Municipal No. 777 in Ward No. 1, at Nicholson Road, Kashmiri Gate, Delhi as shown in red colour in the site plan annexed with the petition ("tenanted premises' or 'subject property').

(2.) As per the averments made in the eviction petition, the tenanted premises were let out to a partnership firm M/s Scientific Equipments Works i.e., Respondent No. 4, which had two partners namely Sh. Pramanand Sood i.e., Respondent No. 3 and Sh. C.P. Sood, the deceased father of the Petitioner herein. The said Respondent No. 3 and Respondent No. 4 have been arrayed as proforma Respondents, as stated in the revision petition.

(3.) The Trial Court vide eviction order dtd. 23/10/2021 had granted a statutory period of six (6) months under Sec. 14(7) of the DRC Act to the tenants, which expired on 23/4/2022.