KAILASH DEVI Vs. BRIJ PAL MANOCHA

JUDGEMENT

(1.) C.M. Nos. 20196 -97/2014 (exemption).

(2.) EXEMPTION allowed subject to just exceptions.

(3.) AN eviction petition for bonafide necessity under Section 14(1)(e) of the Delhi Rent Control Act, 1958 (hereinafter referred to as 'the Act') was filed by the respondent against the petitioners and which petition was decreed by the trial court vide its order dated 27.5.2013 as the leave to defend application was not filed within time. The order of the Additional Rent Controller dated 27.5.2013 was upheld by this Court vide its judgment dated 31.7.2014 albeit with a modification that the eviction of the petitioners will only be with respect to the tenanted portion shown in red colour and not the green colour which did not form part of the tenanted premises. A challenge laid by the petitioners to the judgment of this Court dated 31.7.2014 before the Supreme Court by filing an SLP was unsuccessful and the SLP has been dismissed as conceded by the learned senior counsel for the petitioners.