AMIT KHANDELWAL & ANR Vs. HEM CHAND ALURIA

JUDGEMENT

(1.) Rc.Rev. 380/2018 & CM APPL. 31835/2018 (stay)

(2.) Subject eviction petition was filed by the respondent with regard to a shop on Ground Floor of property No.2974, Gali No.41, Beadonpura, Karol Bagh, New Delhi, more particularly, as described in red colour in the site plan annexed with the eviction petition.

(3.) The petitioner is a tenant paying rent @ Rs.442/- per month besides electricity charges. The respondent landlord filed the eviction petition, inter alia, contending that the respondent is a landlord and owner of the said shop which was leased by Delhi Development Authority in favour of the respondent and his three brothers. One of the brothers relinquished his share in favour of the respondent and his two brothers. Subsequently, by way of a partition of the family properties, the subject property fell to the share of the respondent.