LAWS(DLH)-2010-8-281

VINOD ARORA Vs. DEEPAK AGGARWAL

Decided On August 30, 2010
VINOD ARORA Appellant
V/S
DEEPAK AGGARWAL Respondents

JUDGEMENT

(1.) By way of present petition filed under Section 25B (8) of Delhi Rent Control Act, 1958 (for short as "Act") petitioner has challenged eviction order dated 2nd February, 2010 passed by Additional Rent Controller (for short as "Controller") Delhi.

(2.) Respondent/landlord filed petition for eviction under Section 25B read with Section 14 (1) (e) of the Act against petitioner/tenant stating that he is owner/landlord of entire ground floor of premises bearing no. 12 New Colony, Model Basti, New Delhi. A portion of ground floor measuring 254 sq. feet, is under his occupation, while Petitioner is a tenant under him and area under his tenancy is 1224 sq. feet.

(3.) It is further stated that respondent is running sanitary and hardware business and is agent of companies namely Polycrete Enterprises, Astro Age Cast Tech. Ltd. etc. His wife Smt. Kavita Jain, is in the business of manufacturing and retail of sanitary and hardware goods under the name of M/s Rishab Enterprises. Respondent is also agent of courier company M/s Overnite Express. All the aforesaid businesses are being carried out from the said small portion in occupation of the respondent on the ground floor.