MANJIT SINGH Vs. VIRENDRA SINGH

JUDGEMENT

(1.) The present petition has been filed challenging the impugned order dated 3rd July, 2019 by which the Ld. ADJ dismissed the appeal against the order of the trial Court dated 27th April 2017, directing eviction of the Petitioners on the ground of non-payment of arrears of rent. The operative portion of the order reads as under:

(2.) The brief background is that the present petition relates to three shops bearing Nos.1, 3 & 5 situated in A1, Kewal Park Extension, Opposite Delhi Cold Storage, G. T. Road, Azad Pur, Delhi (hereinafter "suit premises"). A petition for eviction was filed by the Respondent/Landlord (hereinafter "Landlord") against the Petitioners/Tenants (hereinafter "Tenants") under Sections 14(1)(a) and 14(1)(b) of the Delhi Rent Control Act, 1958. The petition was contested by the Tenants and vide order dated 27th April 2017, the ld. ACJ-cum-CJ, ARC (North) held that the Tenants were guilty of nonpayment of rent. The finding of the ld. ACJ is as under:

(3.) In view of the fact that the issue was in respect of non-payment of arrears in rent, the ld. Additional Rent Controller directed that the arrears in rent would be liable to be deposited within a period of one month.