GOPI CHAND Vs. HARIJAN SEWAK SANGH

JUDGEMENT

(1.) Petitioners herein are legal representatives (LRs) of one Mr. Gopi Chand (since deceased).

(2.) Said Mr. Gopi Chand was under the employment of Harijan Sewak Sangh, a society duly registered under Societies Registration Act, 1860.

(3.) According to such Society, one premises i.e Quarter No. 12, Property No. 4, Kingsway Camp, Delhi was let out by them to their said employee Mr. Gopi Chand, on account of his being under their employment and since such employment had already come to an end in the year 2006, he was no more entitled to continue with such possession. Since he did not vacate despite repeated request, an eviction petition under Sec. 14(1)(i) of Delhi Rent Control Act, 1958 (in short 'DRC Act') was filed against Mr. Gopi Chand in the year 2009.