LAXMI NARAIN Vs. VISHAL MOONDHRA

JUDGEMENT

(1.) The present Revision Petition has been filed by the Petitioners/tenants impugning the Order dtd. 24/11/2018 passed by the learned Administrative Civil Judge-cum-Additional Rent Controller (Central), Delhi [hereinafter referred to as 'Impugned Order"] in respect to Shop/Room No. 14, Ground Floor, part of building/premises No. 3917, Roshan Pura, Nai Sarak, Delhi -110006 [hereinafter referred to as 'demised premises"].

(2.) By way of the Impugned Order, the Application for Leave to Defend/Contest filed by the Petitioners/tenants, has been dismissed and the Eviction Petition filed before the Trial Court under Sec. 14 (1)(e) [hereinafter referred to as 'Eviction Petition"] of Delhi Rent Control Act, 1958 [hereinafter referred to as the 'the Act"] has been allowed.

(3.) Briefly the facts are, the demised premises forms part of the ground floor of building/premises No. 3917, Roshan Pura, Nai Sarak, Delhi. [hereinafter referred to as 'subject building"]. The Respondents/landlords are three brothers who jointly own the demised premises and each of them reside on separate floors of the subject building with their wives and children.