NATHA SINGH Vs. SUKHPAL SINGH

JUDGEMENT

(1.) This petition challenges an order of eviction dated 19.03.2018 passed by learned ARC, Tis Hazari Courts, Delhi in Eviction Petition RC/ARC 23/2017 titled as Shri Sukhpal Singh vs. Natha Singh in respect of the premises A-3, Kailash Park, Najafgarh Road, Delhi.

(2.) Before coming to the impugned judgment it would appropriate to state few facts; the respondent had filed the Eviction Petition under Section 14(1)(e) read with Section 25 (B) of Delhi Rent Control Act against the petitioner herein. It was alleged the suit premises was let out by the previous owner Sh.Mahender Pratap Gupta to Sh.Jamait Singh, father of the petitioner vide a rent deed dated 10.10.1966. On the death of Sh.Jamait Singh, his son namely Natha Singh, the petitioner herein, succeeded to the tenancy and he started paying rent to Sh.Mahender Pratap Gupta.

(3.) After the death of Sh.Mahender Pratap Gupta the petitioner continued paying rent to Smt.Angoori Devi widow of Late Sh.Mahender Pratap Gupta. After the death of Smt.Angoori Devi, her son namely Mr.Suraj Bhan sold the suit property to one Ms.Poonam Chopra vide a sale deed dated 18.06.1996. She re-sold it to one Mr.Jaswinder Singh Gulati vide a registered Sale Deed dated 20.10.2000. The mutation, despite objections by the petitioner, was effected in the name of Mr.Jaswinder Singh Gulati. He thereafter sold the property to the present respondent vide a registered Sale Deed dated 23.23.2010.