AERO TRADERS PVT LTD Vs. RAVINDER KUMAR SURI

JUDGEMENT

(1.) This petition challenges the order dated 13.08.2015 in eviction petition no.167/2011 titled as Ravinder Kumar Suri vs. Aero Traders Pvt. Ltd. passed by Commercial Civil Judge-cum-ARC (Central) Tis Hazari Court, Delhi wherein the eviction petition under Section 14(1)(e) was allowed by the Court in favour of the respondent and against the petitioner.

(2.) Before coming to the issues involved it would be appropriate to state few facts, as alleged, in eviction petition:

(3.) The respondent examined himself as PW1 and proved documents of co-ownership with his brother as Ex.PW1/1 colly.; the site plan regarding partition of the suit property as PW1/2; the site plan of the property owned by the petitioner showing the tenanted premises as Ex.PW1/3; the original office copy of cancellation notice dated 09.09.1992 issued on behalf of the petitioner as Ex.PW1/4; house tax receipts as Ex.PW1/5 colly.; certified copies of the orders dated 09.09.2003 and 27.10.204 passed by the Delhi High Court and Supreme Court as Ex.PW1/6 colly.; documents of heart surgery and medical treatment as Ex.PW1/7 colly.; photographs showing locking of the tenanted premises Ex.PW1/8 colly.; copy of the legal notice with postal receipts, courier receipts and returned AD as Ex.PW1/9 colly.