PIYARE LAL AND ORS. Vs. PAWAN KUMAR

JUDGEMENT

(1.) This is a revision petition filed by the petitioners against the order dated 9.3.2015 passed by the learned Additional Rent Controller (South), Saket Courts, New Delhi in case titled Pawan Kumar vs. Piyare Lal & Anr. bearing E. No. 70/13 by virtue of which the leave to defend application was rejected and order of eviction was passed against them.

(2.) The revision petition has been filed under Sec. 25 -B (8) of the Delhi Rent Control Act, 1958 which reads as under : -

(3.) I have heard the learned counsel for the petitioners and have also gone through the impugned order. The contention of the learned counsel for the petitioners is that the order of eviction after rejection of the leave to defend application, by virtue of which the petitioners have raised triable issues is erroneous and therefore, the same deserves to be set aside and leave to defend be granted to them.