URMIL Vs. GAURAV

JUDGEMENT

(1.) This revision challenges the impugned order dated 09.08.2018 passed by the learned Senior Civil Judge- Rent Controller(Central), Tis Hazari Courts, Delhi (hereinafter 'Trial Court') in Eviction Petition E77318/2016 titled Gaurav vs Urmil filed by the landlord/respondent herein against the tenant/petitioner under Section 14 (1) (e) of the Delhi Rent Control Act, 1958 (DRC Act).

(2.) The learned Trial Court vide impugned order dismissed the application for leave to defend filed by the petitioner and passed an eviction order in respect of one shop on ground floor of property bearing No.8777, Shidipura, Karol Bagh, Delhi 110005 (hereinafter 'tenanted shop').

(3.) Before coming to the legality of the impugned order, let me first find out the grounds for filing of this eviction petition by the respondent. The respondent has filed the petition under Section 14 (1) (e) DRC Act on grounds as set out in Annexure A as follows:-