KISHAN KUMAR Vs. MOHD. YUNUS

JUDGEMENT

(1.) This is a revision petition under Sec. 25B (8) of the Delhi Rent Control Act, 1958 ('DRC Act') against Judgment dtd. 27/1/2025 ('Impugned Judgment') passed by the Court of ARC-02 (Central), Tis Hazari Court, Delhi, allowing the eviction of the Petitioners in RC/ARC No.12/2024 (Eviction Petition').

(2.) The Respondent filed the Eviction Petition on 28/12/2023 against the Petitioners under Sec. 4(1)(e) read with Sec. 25B of DRC Act for eviction of the property bearing no. 2107 (old), 1468 (new), Ward no. XIV, Gali Chulhe Wali, Sadar Bazar, Delhi 110 006 (premises').

(3.) The premises was initially owned by Sh. Banarasi Dass, who transferred the same in favour of Smt. Munni Devi through a registered gift deed dtd. 20/3/1927. Smt. Munni Devi transferred the premises to her daughter Smt. Nyadri through registered Will dtd. 17/4/1936. Smt. Nyadri bequeathed it the premises to Sh. Kishori Lal vide registered Will dtd. 22/1/1945. Sh. Mangat Ram, the father of the Petitioners took one room forming part of the premises from Sh. Kishori Lal in 1970. ('tenanted premises')