ABDUL MALIK Vs. SHASHI BHALLA

JUDGEMENT

(1.) In the first instance, parties were exploring possibility of a settlement through negotiation and for this purpose, matter had been adjourned for short dates but it has been reported by the parties that no settlement is possible.

(2.) Arguments have been heard. Impugned order is the order dated 09.09.2011 vide which the application for leave to defend filed by the tenant in a pending eviction petition under Section 14(1)(e) of the Delhi Rent Control Act (hereinafter referred to as "DRCA?) had been dismissed.

(3.) Record shows that the petitioner Smt. Shashi Bhalla has filed the present petition seeking eviction of the tenant from the ground floor shop in property bearing No. 1813, Chandni Chowk, Delhi-110006; the shop measures 6ft. x 18 ft; contention being that the premises were required bonafide for carrying on her business which she was doing under the name and style "M/s. Union Traders? which is her proprietorship concern dealing with electrical goods and trading. In the eviction petition, it has been explained that the premises in question were originally owned by her father-in-law who pursuant to a Will dated 02.02.1993 had bequeathed this property to the petitioner and the respondent is also since attorning to her. Premises are bona fide required by her for aforenoted business.