SUSHIL KUMAR KHANNA Vs. SUDESH RANI

JUDGEMENT

(1.) Petitioner impugns order dated 11.07.2018, whereby, the eviction petition filed by the respondent has been allowed and an eviction order passed.

(2.) Respondent had filed the subject eviction petition seeking eviction of the petitioner on the ground of bonafide necessity under Section 14(1) (e) of Delhi Rent Control Act, 1958 from one shop without roof in premises No.5 at B-37, Gulab Bagh, Near Nawada, New Delhi, more particularly as shown in red colour in the site plan attached to the eviction petition.

(3.) The contention of the respondent in the eviction petition was that the respondent is the landlord of the above property, which was being let out to the petitioner, herein, on 20.05.1992 initially @ Rs.600/- per month and subsequently, rent had been increased to Rs.900/- per month in the year 2011. Besides contending that the petitioner is in arrears of rent and is threatening to sublet the premises, respondent has contended that she is a widow aged 63 years at the time of the filing of the petition and does not have any source of income as her family is not staying with her.