RAJA KHANNA & ORS Vs. ASHVANI KUMAR SINGH

JUDGEMENT

(1.) This revision challenges the impugned order dated 05.07.2016 passed by the learned Additional Rent Controller-02 (Central), Tis Hazari Courts, Delhi (hereinafter 'Trial Court') in Eviction Petition E797324/2016 titled Sh.Ashvani Kumar Singh Vs Sh.Raja Khanna & Ors filed by the landlord/respondent herein against the tenants/petitioners 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 petitioners and passed an eviction order in respect of premises in favour of the respondent.

(3.) Before coming to the impugned order, let me find out the grounds on which the eviction petition was filed by the respondent. The premises in dispute comprise of two rooms and an open space, shown in red colour in the site plan of property bearing No.636, Ground Floor, Gali Sethon Wali, Katra Neel, Chandni Chowk, Delhi 110006 (hereinafter 'tenanted premises'). The respondent alleged to be the lawful and registered owner of the premises vide registered sale deed dated 15.01.2003 built upon plot admeasuring 72 square yards consisting of ground, first, and second floors with roof. The copy of registered sale deed is filed on record. Two rooms on the ground floor i.e. tenanted premises is in possession of the petitioners. It was let out for residential purposes by the erstwhile owner, but now the premises is lying abandoned being not used by the petitioners presently. It is lying locked and occupied by the petitioners and their family members and is lying in dilapidated condition, as alleged by the respondent.