RAJINDER KAUR BHATIA Vs. RAJ KUMAR

JUDGEMENT

(1.) On 13th November, 2017, the following order was passed in this matter.

(2.) Thereafter on 11th January, 2018, the following order was passed:-

(3.) I have perused the Trial Court record and find the respondent/tenant to have, though not along with the leave to defend application filed on 9th October, 2015 but along with the rejoinder to the reply to the leave to defend application, having filed a photocopy of the electricity bill dated 19th October, 2015 in the name of Gurdeep Singh Bhatia of Shop No.8608, Ground Floor, Kishan Ganj, Delhi - 110007. The counsel for the petitioner/landlady, on 11th January, 2018, as aforesaid, has admitted that her husband is the owner of the said property.