SATISH KUMAR Vs. ATTAR SINGH

JUDGEMENT

(1.) Mr. Attar Singh and Mr. Chhattar Singh (since deceased) had filed an Eviction Petition on the ground of bona fide requirement. The petition was filed against their tenants namely, Kamlesh Saini and Kishan Saini.

(2.) Leave to defend was declined to them.

(3.) Resultantly, a decree was passed in favour of the petitioners and against said tenants under Sec. 14 (1) (e) read with Sec. 25 of Delhi Rent Control Act, 1958, way back on 19/2/2016.