DHEERAJ JAIN Vs. SAVITRI DEVI

JUDGEMENT

(1.) This is a petition under Article 227 of the Constitution of India challenging the impugned judgement dtd. 12/11/2018 in RCT No. 30310/16 titled "Sh. Dheeraj Jain & Ors vs. Smt. Savitri Devi & Ors." and judgement dtd. 7/3/2015 in Eviction Petition bearing E No. 1096/2006 titled "Savitri Devi & Ors vs. Mr. Kamal Kumar & Ors".

(2.) Shorn of all the unnecessary details, the relevant facts are extracted as under as culled out from the Eviction Petition:

(3.) Mr. Pradeep Dewan, learned Senior Counsel appears for the petitioners and submits that the challenge in the present petition is against the impugned judgement of learned Rent Controller Tribunal (hereinafter referred to as "RCT") (First Appellate Court) and Additional Rent Controller (hereinafter referred to as "ARC"), whereby the eviction was upheld under Sec. 14(1)(b) of Delhi Rent Control Act, 1958 (hereinafter referred to as "DRC Act") on the ground of unauthorized sub-letting and also on the premise that the petitioners were the unauthorized sub- tenants of Smt. Darshana Rani @ Darshana Kumari.