RAM GUPTA Vs. LALIT KUMAR

JUDGEMENT

(1.) Present petition under Article 227 of the Constitution of India impugns the order dtd. 3/4/2017, passed by the court of learned District and Sessions Judge, South District, Saket Courts in RCT No. 42/2016, titled as 'Shri Lalit Kumar Vs. Shri Sri Ram Gupta and Ors."

(2.) Brief background of the case is that petitioner Sh. Sri Ram Gupta, now deceased, owner of superstructure of the building bearing No. 8, Main Market, Yusuf Sarai, New Delhi, filed an eviction petition under Sec. 14(1)(e) of the Delhi Rent Control Act, 1995 ['DRC Act'] against the tenants i.e. respondents No. 2 and 3 in the year 2012.

(3.) Respondents No. 2 and 3 filed an application for leave to defend, which was allowed by the Court. Thereafter, both parties completed their respective evidence and the matter was listed for final arguments.