PARMOD KUMAR Vs. LALIT MOHAN

JUDGEMENT

(1.) These petitions impugn the eviction order dated 9/3/2021 passed by the learned Rent Controller, Tis Hazari Courts, Delhi directing the petitioners/tenants to vacate the commercial shops admeasuring 14x14 sq. ft. and 10 x 12 sq. ft on the ground floor and a room admeasuring 10x10 sq. ft. on the first floor, in property no.6, Alipur Road, Civil Lines, Delhi-110054. (hereinafter referred to as the 'tenanted premises').

(2.) The landlord has sought the aforesaid premises for the benefit of his dependent mother who desires to open a Yoga Centre, which would include the tenanted premises. She was 76 years of age when the petitions were filed; her husband passed-away in 2019. The opening of the Yoga Centre is for her livelihood. The grounds for bonafide need are spelt out in the eviction petition, inter alia, as under:

(3.) The eviction petition has further averred as under: -