SURESH KUMAR Vs. JEET RAM

JUDGEMENT

(1.) This is landlords-petitioners' revision-petition, against the order dtd. 26/10/2017, passed by the learned Appellate Authority (Additional District Judge), Jhajjar, in Rent Appeal No. 36 of 2017, dismissing the Rent petition No RBT-3 of 2011/2016, titled 'Suresh Kumar @ Suresh Chander and another vs. Jeet Ram and others' by overturning the order of ejectment dtd. 6/3/2017, passed by the learned Rent Controller, Bahadurgarh.

(2.) For easy reference, the parties to the lis, hereinafter, shall be referred to by their original status in the petition.

(3.) The relevant facts necessary for adjudication of this revision are as under: The petitioners instituted a petition under Sec. 13 of the Haryana Urban (Control of Rent and Eviction) Act, 1973 (hereinafter referred to as '1973 Act'), seeking eviction of the respondents from the demised premises i.e. Shop No. 25 measuring 153 Sq.Yards, marked with letters AFGI out of 555 Sq. Yards, situated at Anaj Mandi Bahadurgarh, within the MC of Bahadurgarh Town, Tehsil, Bahadurgarh, fully depicted in the site plan attached and detailed in the headnote of the petition, by pleading that in an oral family settlement between petitioner No. 1 and his brother Sat Prakash, the shop No. 25 fell to the share of petitioner No. 2 and her share was transferred in her name vide registered sale deed No. 3713 dtd. 3/3/1992. Since then, the petitioners are residing on first floor of shop No. 25.