SANJEEV KUMAR Vs. ASIM KUMAR

JUDGEMENT

(1.) This revision challenges the impugned order dated 01.12.2017 passed by the learned ACJ-CCJ-ARC(EAST), Karkardooma Courts, Delhi (hereinafter 'Trial Court') in Eviction Petition No.RC/ARC 525/2016 in Asim Kumar vs Sanjeev Kumar filed by the landlord/ respondent herein against the tenant/petitioner herein under Section 14 (1) (e) of the Delhi Rent Control Act, 1958 (DRC Act).

(2.) The learned Trial Court vide impugned order had dismissed the leave to defend application of the petitioner and had passed an eviction order in respect of shop No.4, Ground Floor in property bearing No.X/438, Gali No.O, Ram Nagar, Gandhi Nagar, Delhi 110031 (hereinafter 'tenanted premises').

(3.) Before coming to the impugned order, it would be appropriate to state few facts relevant for disposal of instant petition:-