CHANDER PRAKASH Vs. MANEEL BANSIWAL & ANR

JUDGEMENT

(1.) Petitioner impugns order dated 24.11.2018, whereby the leave to defend application of the petitioner had been dismissed and an eviction order passed.

(2.) Subject eviction petition was filed by the respondents seeking eviction of the petitioner from one shop in Property No.6584, Gali No.4, Block-9, Dev Nagar, Karol Bagh, more particularly as shown in red colour in the site plan attached to the eviction petition.

(3.) The ground on which eviction petition was filed was that the property is owned by the respondents having inherited the same from their father.