KAPOOR CHAND Vs. DAL CHAND THRU

JUDGEMENT

(1.) THIS revision petition has been filed against the order of eviction dated 11th August, 2004 passed by the Court of Rent Controller, Delhi in case No. 247/2000 whereby the eviction petition of the landlord (respondent herein) was allowed.

(2.) THE respondent Nos. 1 to 9 claiming themselves to be the landlord/owner of the property filed a petition for eviction under Section 14 (1) (e) of the Delhi Rent Control Act.

(3.) THE brief facts are that one room on the ground floor and one tin shed on first floor of property No. 482; Gali Shish Mahal, Bazar Sita Ram, Delhi, as shown in red colour in site plan was let out to Sh. Sita Ram for residential purposes only and after his death Sh. Puran Chand, Sh. Kapur Chand, Sh. Kishan Chand, Smt. Angoori Devi and Smt. Santosh Devi have inherited the tenancy and became the tenants under the respondents.