RAM LAKHAN CHAURASIA Vs. SANTOSH KUMARI

JUDGEMENT

(1.) This is a Revision Petition against the order dated 05.10.2015, by virtue of which the leave to defend filed by the petitioner/tenant, was dismissed and eviction order has been passed. Before dealing with the present petition it is pertinent to mention the facts of the case.

(2.) The tenanted premises comprises of one shop privately marked as shop no. 1 situated on the ground floor of Property no. BE -355, Gali no. 6, Hari Nagar, New Delhi -110064, as delineated in red in the site plan. The rate of rent was Rs. 176/ - per month upto October, 2008, thereafter it stood increased by ten percent on expiry of three years. The premises was let out by the previous owner of the property, however, the tenancy is according to an English Calendar month commencing from the first day of the month and ending on the last day of the same month.

(3.) It was averred in the Eviction Petition that the petitioner/tenant has allegedly sublet, assigned and parted with the possession of the premises without the consent of the respondent/landlady.