RAJNISH KUMAR Vs. MOHAN SINGH

JUDGEMENT

(1.) THIS revision petition under section 25-B(8) of the Delhi Rent Control Act,1958 has been filed by the petitioners- tenants against the order dated 11.10.2010 passed by the learned Additional Rent Controller whereby their application under Section 25-B(4) filed for leave to contest the eviction case filed against them by the respondent-landlord on the ground of his bona fide requirement of a shop in property no.1712-B/5, Govind Puri Extension, Kalkaji, New Delhi(hereinafter to be referred to as `the tenanted shop') under their tenancy as the legal heirs of the original tenant late Shri Manohar Lal Bhandari was dismissed and they have been asked to vacate the same within six months.

(2.) THE brief facts of the case are that the respondent herein had filed an eviction petition against the petitioners herein on the ground that he required the tenanted shop bona fide for introducing his unemployed elder son in the business of tenting and catering which he(landlord) was carrying on already from some shop in the same locality(Govindpuri). It was pleaded in the eviction petition that elder son of the petitioner was unemployed and the petitioner wanted to settle him in his aforesaid business and he also wanted his younger son, who was employed somewhere, in Noida, to start his own business but due to paucity of sufficient commercial accommodation he was unable to settle them and fulfil their dreams.

(3.) I have heard the learned counsel for the parties and also perused the entire material placed on record by the petitioners as well as the written submissions filed from both the sides.