ANANT RAM; SAMEER NARULA Vs. RIDHIMA LAMBA

JUDGEMENT

(1.) The present petitions can be disposed of by a common judgment as the Petitioners are three tenants of the Respondent in three shops situated on the ground floor in the premises bearing No.C-19, Model Town, Part-III, Delhi.

(2.) In the eviction petitions, the Respondent stated that she was the owner of three shops on the ground floor of premises No.C-19, Model Town, PartIII, front portion, park facing (in short "the tenanted premises"). The shops were let out for non-residential purposes. The Respondent was married and her family comprises of herself, her husband, daughter and mother-in-law.

(3.) In the eviction pettion it was further stated that the Petitioners Anant Ram, Sameer Narula, Vikram Narula and Suresh Narula have a shop at A- 64, Kewal Park, Azadpur whereas the Petitioner Adarsh Distributors is having their registered office at 206, Mahavir Bhawan, Karam Pura, New Delhi and warehouse at 203, Mahavir Bhawan, Karampura, New Delhi which is owned by it. The area of the three shops together is approximately 499.50 sq. ft.