SHRI DEVENDER PANDEY Vs. SMT. BIMLA

JUDGEMENT

(1.) ORDER impugned before this Court is the order dated 28.05.2011 whereby the application for leave to defend filed by the tenant Shri Devender Pandey had been dismissed.

(2.) RECORD shows that the present eviction petition has been filed by Bimla against her tenant under Section 14(1)(e) of the Delhi Rent Control Act (DRCA); she claims herself to be the owner/landlord of shop measuring 6' X 3' situated at the ground floor of property bearing No. 40/2976, Bidanpura, Karol Bagh, New Delhi; premises have been let out at a monthly rental of Rs.375/ -. She is a widow having three daughters and one son; the bonafide requirement of the shop is for her two unemployed daughters i.e. for a commercial purpose i.e. stitching suits.

(3.) THE prayer made in an application for leave to defend can be granted only if some triable issue is shown; in the absence of which a defence which is sham or moonshine is not sufficient to entertain such an application. The only bone of contention of the petitioner is that the premises is a five storeyed building and the premises have been let out to other tenants which by itself destroys the bonafide need of the landlord; on a specific query put to the petitioner who under instructions from his client has admitted that this portion of the property which has been let out are all old tenancies; thus even presuming that these premises have been let out at earlier times; the need of the petitioner is now a room on the ground floor in order that her two daughters can carry on the stitching business which the petitioner is also doing; it is not in dispute that the petitioner herself along with her family is living on the first floor and this shop thus is bonafidely required by her for the said purpose i.e. as averred in the petition.