SHYAM SUNDER BATRA Vs. GIRISH KAKKAR

JUDGEMENT

(1.) This is a petition under Sec. 25B (8) of the Delhi Rent Control Act (hereinafter referred to as 'DRC Act') seeking setting aside of the order dtd. 3/11/2017 ('impugned order') passed by the learned Additional Rent Controller-I, Central District, Tis Hazari Courts, Delhi, wherein an eviction order was passed in favour of the respondents and against the petitioners u/s 14(1)(e) r/w Sec. 25B of the Delhi Rent Control Act in respect of part of premises bearing no 2269-70 and 2281, Naiwala, Laxmi Rani Dwar Marg, Karol Bagh, New Delhi-110005.

(2.) A detailed judgement has been passed in RC.REV. 156/2018. However, since each petition raises its own additional distinct issues, three separate judgements are being passed dealing with those distinct issues. Issues which are common and overlapping have been dealt in RC.REV. 156/2018 and may be read as forming part of the judgement in RC.REV. 178/2018 and RC.REV.179/2018.

(3.) Mr. Shyam Sunder Batra (petitioner No.1) and Mr. Ashish Batra (petitioner No.2) are the tenants in part of premises bearing no. 2269-70 and 2281, Naiwala, Laxmi Rani Dwar Marg, Karol Bagh, New Delhi-110005 (shown in red in the site plan, attached with the Eviction Petition, hereinafter referred to as 'tenanted premises').