BUDH SINGH Vs. SANGEETA KEDIA

JUDGEMENT

(1.) Order impugned before this Court is the order dated 19.7.2011 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 the DRCA) had been dismissed.

(2.) Record shows that the present eviction petition has been filed by the landlord and owner Sangeeta Kedia. This petition has been filed for a bona fide requirement. The bona fide requirement has been described in para 18 (a) of the petition. It is stated that the petitioner is the owner and landlady of the premises. It is stated that for herself and her family members the premises is required bona fide for carrying on business. The petitioner is also doing business of stitching of suits in her own name for the last eight years. She has no other reasonable suitable accommodation for carrying on the said business. This premises is located in a commercial area and is suitable for the business of the petitioner; she has no other accommodation in her name; she has bona fide requirement for the purpose noted hereinabove.

(3.) The premises is comprised of a Chabutra at 1855 Chandani Chowk, Delhi. In the application for leave to defend these facts are disputed.