RAJ KUMARI Vs. SEEMA RANI GUPTA

JUDGEMENT

(1.) Petitioner impugns order dated 29.11.2018, whereby, the leave to defend application of the petitioner had been dismissed and eviction order passed.

(2.) Respondent landlord had filed the subject eviction petition seeking eviction of the petitioner from a shop on ground floor of property No.1890, Gali Lehswa, Bazar Sita Ram more particularly, as shown in red colour in the site plain annexed with the eviction petition.

(3.) Parties were referred to mediation. Settlement has been arrived at between the parties and recorded on 29.08.2019.