PRITAM SINGH Vs. MADHAPI DEVI

JUDGEMENT

(1.) Petitioner impugns order dated 02.02.2013, whereby, the eviction petition filed by the Petitioner has been dismissed.

(2.) Petitioner had filed the subject eviction seeking eviction of the Respondents on the ground of bonafide necessity under Section 14(1) (e) of the Delhi Rent Control Act, 1958, from one shop in property No.B-3/2, Model Town, Delhi, more particularly as shown in red colour in the site plan annexed to the eviction petition.

(3.) The contention of the Petitioner is that the family of the Petitioner comprising of Petitioner himself, his wife, two sons, two daughters-in-law, three grandsons and one granddaughter.