KISHNI DEVI DECEASED Vs. SATPAL SACHDEVA

JUDGEMENT

(1.) By way of this petition, brought under proviso to Sec. 25B(8) of the Delhi Rent Control Act, the petitioners/landlords have assailed order dtd. 28/2/2022 of the learned Additional Rent Controller, whereby the Eviction Petition under Sec. 14(1)(e) of the Act was dismissed after full dress trial. Upon notice of this petition, the respondents/tenants entered appearance through counsel. I heard learned counsel for both sides.

(2.) Briefly stated, circumstances relevant for present purposes are as follows.

(3.) Before proceeding further, relevant portions of the impugned order are extracted as below: