PRITAM LAL MAKHIJA Vs. AKHIL BHARTIYA AGGARWAL SAMMELAN

JUDGEMENT

(1.) Rc.Rev. 431/2016 & CM APPL.32783/2016 (stay), CM APPL. 39582/2019 (for fixation of user charges)

(2.) Petitioner is a tenant in a shop measuring 7 feet x 18 feet of ground floor of the property bearing Nos.8596, 8597 and 8543, more particularly, as described in red colour in the site plan annexed with the eviction petition.

(3.) Subject petition for eviction was filed by the respondent contending that the respondent is a society registered under the Societies Registration Act and is an all India level society conducting its office through employees employed in the organisation/society. As per the respondent landlord, it is in possession of a portion of the ground floor, entire first floor and the second floor.