RAJIV KUMAR Vs. CHAMAN LAL

JUDGEMENT

(1.) By way of this petition, brought under the proviso to Sec. 25B(8) of the Delhi Rent Control Act, the petitioners have assailed order dtd. 24/2/2016 of the learned Rent Controller Delhi, whereby application of the present petitioners/tenants seeking leave to contest the proceedings under Sec. 14(1)(e) of the Act was dismissed and consequently the eviction order in respect of ground floor of the premises bearing private no. 523-524, Kucha Pati Ram, Sita Ram Bazar, Delhi (hereinafter referred to as "the subject premises") was passed against the present petitioners/tenants. On service of notice, the present respondents/landlords entered appearance through counsel. I heard learned counsel for both sides.

(2.) Briefly stated, rival factual matrix, relevant for present purposes is extracted from pleadings below.

(3.) Hence, the present revision petition.