TILAK Vs. VEENA

JUDGEMENT

(1.) Whether the Reporters of local papers may be allowed to see the judgment' Yes 2. To be referred to Reporter or not' Yes 3. Whether the judgment should be reported in the Digest' Yes V.B.Gupta, J. Present revision petition has been filed against judgment and order dated 15th March, 2010, passed by Additional Rent Controller, Delhi, vide which respondent's eviction petition under Section 14 (1) (e) read with section 25B of Delhi Rent Control Act, 1958, (for short as Act') was allowed.

(2.) Brief facts of this case are that one shop situated on ground floor bearing no. 1786-A, Lal Quan, Delhi was let out by respondent to the petitioners for non residential purposes and the same is required bonafide by the respondent. Respondent is the owner of the shop in question and she needs the same for running a shop by her son as neither she nor her son has any other reasonably suitable accommodation in Delhi for the said purpose. The premises in dispute was let out long back to the predecessor in interest of the petitioners for non residential purposes. In the shop in dispute, son of respondent will run a Kirana shop.

(3.) Respondent is also the owner of one half share in property no. 9/26, Kailash Nagar, Gandhi Nagar, Delhi. There are three rooms on the ground floor of the said property and one hall each on the first floor and second floor portions of the said property. One room on the ground floor of the said premises has been let out by respondent to a tenant and in the other room Smt. Anita-the sister of the husband of respondent is residing and in the third room situated on the ground floor Smt. Anita is running a shop. The first floor and second floor portions of the said property are also in occupation of tenants.