MAHTAB Vs. ABDUL WAHID

JUDGEMENT

(1.) THE petitioners by way of the present petition under Section 25B(8) of Delhi Rent Control Act, 1958 (hereinafter referred to as "the Act") have assailed the eviction order dated 29th September 2012 passed by Additional Rent Controller, Central, Delhi.

(2.) BRIEF facts of the case are that the respondent herein filed an eviction petition against the petitioners in respect of the first floor of the property bearing No.2390, Kucha Mir Hashim, Turkman Gate, Delhi (hereinafter referred to as the "tenanted property").

(3.) PETITIONERS No.2 to 5 being minors were sued through their mother petitioner No.1. The leave to defend application was filed by petitioner No.1 only.