SATPAL SHARMA Vs. SADHNA ARORA

JUDGEMENT

(1.) By way of this petition, brought under proviso to Sec. 25B(8) of the Delhi Rent Control Act, the petitioners/tenants have assailed the eviction order passed by the Additional Rent Controller, North District, Delhi, under Sec. 14(1)(e) of the Act, after full dress trial. On service of notice of these proceedings, respondent/landlord entered appearance through counsel. I heard learned counsel for both sides.

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

(3.) During final arguments, learned counsel for petitioners/tenants in all fairness admitted that not just pleadings of the present respondent but even the evidence led by her remains unchallenged. Learned counsel for the present petitioners contended that the family settlement Ex.PW1/6 is liable to be discarded because the same is not a registered instrument. It was also argued on behalf of the present petitioners that the present respondent owns a number of other properties which can be used by her for running a boutique.