CHET RAM SANJAY KUMAR Vs. RAJENDER PRAKASH GUPTA

JUDGEMENT

(1.) Petitioner impugns orders dated 01.04.2016 as also order dated 25.01.2017. By order dated 01.04.2016, the leave to defend application of the petitioner has been dismissed and an eviction order passed. By order dated 25.01.2017, review petition filed by the petitioner seeking review of order dated 01.04.2016 has also dismissed.

(2.) Respondent has filed the subject eviction petition under Section 14(1)(e) of the Delhi Rent Control Act, 1958 (hereinafter referred to as the Rent Act) seeking eviction of the petitioner from portion of property bearing No.2763 Qutub Road, Sadar Bazar, Delhi more particularly, as shown red in colour in the Site Plan annexed to the eviction petition.

(3.) Respondent filed the subject eviction petition contending that the tenancy was originally created with the partner of the firm M/s. Chet Ram Sanjay Kumar by late Sh. Tara Chand, who was the absolute owner thereof. Sh. Tara Chand expired in the year 1991 and left the property to his only son, the eviction petitioner (respondent) herein.