D R BHAGA Vs. KRISHAN GOPAL SHARMA

JUDGEMENT

(1.) Petitioner impugns order dated 22.11.2016 whereby the leave to defend application filed by the petitioner has been dismissed and an eviction petition order passed.

(2.) Respondent had filed the subject eviction petition seeking eviction of the petitioner from three rooms, one kitchen, one bathroom, one W.C on the ground floor, in property bearing Municipal Number 4903/XI, 89 Ansari Road, Delhi, more particularly as shown in red colour in the site plan annexed to the eviction petition.

(3.) The contention of the respondent was that respondent had purchased 1/4th undivided share in the subject property and the balance 3/4th share was purchased by the husband of Smt. Krishna Gupta.