BARINDER JEET SINGH Vs. AJIT KAUR

JUDGEMENT

(1.) The learned counsel for the parties have been heard.

(2.) The petitioner impugns the eviction order dtd. 20/1/2020 on the ground that one shop is still lying vacant with the landlady; that she is now about 80 years of age and does not have bona fide need. Therefore, the impugned order should be set aside.

(3.) The landlady had sought eviction from shop nos. 2 and 3 bearing no. WZ-217 Gali No. 7, G-Block, Shiv Vihar, Hari Nagar, New Delhi; on the ground that her two sons who are living overseas want to come back to India to start a business. The landlady-tenant relationship is not in dispute.