ANIL WADHWA Vs. M.M.L. KAPUR

JUDGEMENT

(1.) The present Revision Petition has been filed by the Petitioners/tenants assailing the Impugned Eviction Order dtd. 25/1/2023 passed by the learned Additional Rent Controller, West, Tis Hazari Court, Delhi [hereinafter referred to as 'Impugned Order"]. By the Impugned Order, the learned Trial Court has dismissed the Leave to Defend/Contest Application filed by the Petitioners/tenants, and, as a consequence thereof the Eviction Petition filed by the Respondent/landlord was allowed.

(2.) The present Petition pertains to one shop admeasuring about 10'6" x 13" situated on the ground floor of premises bearing no. J-38, Rajouri Garden, New Delhi - 110027 [hereinafter referred to as the 'demised Premises"]. The Respondent/landlord had let out the demised Premises to the Petitioners/tenants by a Rent Agreement dtd. 5/7/2000 executed between the parties.

(3.) The issue before this Court is, whether findings of the learned Additional Rent Controller call for any interference by this Court in revisionary jurisdiction in view of the facts and circumstances of the present case