ASHOK KUMAR AHUJA Vs. GULAB RAI KHANCHANDANI

JUDGEMENT

(1.) THE present petition under Article 227 of the Constitution of India has been filed by the petitioners/tenants against the order dated 7th November, 2013 passed by the learned District and Sessions Judge, South -West District, Dwarka Courts, New Delhi, passed in appeal being RCT No.13/12.

(2.) THE facts of the matter are that the respondent/landlord filed the eviction petition on the ground of second default in the payment of rent against the petitioners under Section 14(1)(a) of Delhi Rent Control Act, 1958 (in short, called the "DRC Act") which was allowed by the learned Rent Controller by order dated 27th March, 2010 passed in the eviction petition bearing No.E -06/08 (on transfer).

(3.) HOWEVER , in the operative part of the order, the prayer was granted in favour of the respondent with respect to premises two shops bearing No.A -4, Ground Floor, Inderpuri, New Delhi.