SANJEEV SACHDEVA,J. - (1.) All these three petitions pertain to a common property in which the three tenanted premises of different tenants are situated. Since identical eviction petitions have been filed, the petitions are being taken up for disposal together.
(2.) In RC.REV. 592/2018 and RC.REV. 274/2019, leave to defend has been rejected and eviction order has been passed. In RC.REV.4662018, leave to defend filed by the respondenttenant has been granted.
(3.) Mrs. Ravinder Kaurlandlady, respondent in RC.REV.592/2018 and RC.REV.274/2019 and petitioner in RC.REV.4662018 has filed eviction petition against the three tenants pleading that she is the owner of the property No.1534-1550, Main Bazar, Pahar Ganj, New Delhi in which the three tenanted premises are situated. The ground for eviction is that she is running a guest house in the name of Vivek Hotel in the said property and since the year 2000 her son Vivek Juneja has been managing the guest house. The guest house was established by the husband in the year 1968.;