VEE PEE PRINTING PRESS Vs. PARMESHWARI DEVI

JUDGEMENT

(1.) This petition is directed against the order dated 20.05.2002 of the Additional Rent Controller, Delhi in E.No.146/2001, whereby the learned Controller has allowed the eviction petition of the respondent.

(2.) Brief facts of the case as noted by the Additional Rent Controller are as follows:-

(3.) It is contended by counsel for the petitioner that the landlady is not entitled to maintain the petition since she has not impleaded the other owners as parties. He also submits that since purpose of letting out was commercial the petition cannot be maintained. He also contends that the other co-owners have sufficient accommodation available to them, which fact has not been disclosed.