HARBHAJAN SINGH Vs. MAHAVIR SINGH

JUDGEMENT

(1.) This revision challenges the impugned order dated 15.02.2018 passed by the learned ARC (West), Tis Hazari Courts in Eviction Petition E-25587/2016. This petition was filed by the respondent on following grounds:

(2.) In his leave to defend application the petitioner had challenged a) the ownership of the respondent; b) his bonafide necessity; and c) the respondent has an alternative accommodation.

(3.) The learned ARC has dealt with the three issues as under: