BRIJ MOHAN SINGH Vs. TULSI RAM

JUDGEMENT

(1.) This revision petition is filed under Section 25B (8) of the Delhi Rent Control Act, 1958 (hereinafter referred to as the 'DRC Act') seeking to impugn the order and judgment dated 31.03.2015 passed by the court of Additional Rent Controller (hereinafter referred to as 'the ARC') whereby the eviction petition filed by the petitioner/landlord under Section 14(1)(e) of the DRC Act was dismissed.

(2.) The petitioner/landlord filed the present eviction petition under Section 14(1)(e) read with Section 25 (B) of the DRC Act seeking eviction of the respondent/tenant from the shop being Ground Floor of the property No. 42, Defence Colony Market, New Delhi- 110024.

(3.) The case of the petitioner/landlord is that the property in question was purchased by the original petitioner Sh.Brij Mohan Singh alongwith Sh.Gajpal Singh. On the death of Sh.Gajpal Singh, his LR conveyed/transferred their rights in the said property in favour of the original petitioner i.e. Sh.Brij Mohan Singh. The respondent/tenant was inducted in the premises as a tenant on 04.09.1958. He was paying a rent of Rs.2541/- per month. The petitioner Sh.Brij Mohan Singh died on 02.12.2008 after filing of the present eviction petition. The LR of Late Sh.Brij Mohan Singh his wife was impleaded as a petitioner. I may also note that the respondent/tenant also expired on 24.12.2016 and vide order dated 16.02.2017 the legal representative of the respondent/tenant was impleaded in the present proceedings.