NARAIN SINGH Vs. VIJENDRA SINGH CHADHA

JUDGEMENT

(1.) The respondents in this appeal filed eviction petition against the appellants herein under the provisions of clauses (b), (c) and (J) of the proviso to Sub-section (1) of Section 14 of the Delhi Rent Control Act (hereinafter referred to as the Act) for eviction of the tenants from the premises comprising one hall (15' X 16') and one kitchen-cum-shop on the ground floor of property No.F-14/1, Model Town,Delhi. As per the case of the landlords in the eviction petition the premises had been let out for purpose of restaurant business at a monthly rent of Rs.l26.88p excluding water and electricity charges.

(2.) The eviction was sought on the following grounds-

(3.) According to the averments made in the eviction petition by the landlords appellants 3 and 4 were in exclusive possession of their respective portions of the tenancy premises.