PREM CHAND SHARMA AND ORS. Vs. RAM GOPAL

JUDGEMENT

(1.) The petitioner before this Court is the landlord in the Trial Court. He is aggrieved by the order dated 04.07.2014 vide which leave to defend had been granted in the pending eviction petition filed by the landlord under Sec. 14 (1) (e) of the Delhi Rent Control Act (DRCA) to the tenant. Contention before this Court is that besides the fact that the order is cryptic, even otherwise no triable issue having arisen, leave to defend should not have been granted to the tenant.

(2.) Needless to state that these argument have been refuted.

(3.) Record shows that the present eviction had been filed by Prem Chand Sharma. He was an 84 years old citizen at the time when he had filed this petition. During the pendency of this eviction petition, Prem Chand Sharma expired. He was survived by his daughter -in -law, widow of his predeceased son (Ishwar Chand Sharma) and Yogeshwar Chand Sharma, his second son. The legal heirs namely Pushpa Rani Sharma and Yogeshwar Chand Sharma were impleaded in his place on 03.02.2012.