DALIP KUMAR Vs. PAWAN KUMAR

JUDGEMENT

(1.) Petitioner impugns order dated 07.11.2017, whereby leave to defend application filed by the petitioner has been dismissed 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 the Delhi Rent Control Act, 1958, from one room, one kitchen, bathroom and common verandah on the ground floor and common toilet on the first floor in property No.X/1371, Raj Garh Colony, Opposite DAV School, Delhi-110031, more particularly as shown in red colour in the site plan annexed with the eviction petition.

(3.) The ground of eviction taken by the respondent is that the wife of the respondent does not get along with his mother and accordingly, he wanted to shift his parents to the tenanted premises so that they could live peacefully away from his wife.