ANAND KUMAR SALUJA Vs. GIRISH KAKAR

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. 8/11/2017 ('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 petitioner u/s 14(1)(e) r/w Sec. 25B of the DRC Act in respect of part of the premises bearing No. 2269-70 and 2281, Naiwala, Laxmi Rani Dwar Marg, Karol Bagh, New Delhi-110005.

(2.) A detailed judgment has been passed in RC.REV. 156/2018, which also pertains to part of the aforementioned premises. However, since each petition raises its own additional and distinct issues, therefore, three separate judgments are being passed dealing with those distinct issues in three Rent Control Revision Petitions respectively. Issues which are common and overlapping have been dealt in RC.REV. 156/2018, and may be read as forming part of the judgment in RC.REV.178/2018 and the present petition.

(3.) Mr. Anand Kumar Saluja, petitioner herein, claims to be a tenant in part of the 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'). It is to be noted that the petitioner herein died on 12/1/2023 and his wife (Parveen) and sons (Himanshu and Ashish) continue the present petition on his behalf.