BHAGWAT PRASAD SHARMA Vs. PINKY AGGARWAL

JUDGEMENT

(1.) THE petitioner has assailed an order dated 12th January, 2007 whereby an Eviction petition filed by the respondents under Section 14 (l) (e)of Delhi Rent Control Act was allowed after contest and eviction order was passed in respect of the premises in his occupation.

(2.) THE respondents filed two Eviction Petitions against the petitioner in respect of the premises in his occupation in propert}' No. 621, Katra asharfi, Chandni Chowk.

(3.) THE Eviction Petition E-397/2006 was in respect of one room with store within the room with tin shed in front of room, bath, one store, Kolki in stairs, common use of open Verandah, WC, one kitchen on the second floor.