PAWAN KUMAR JAIN Vs. ANIL AGGARWAL

JUDGEMENT

(1.) This petition impugns the eviction order dtd. 23/1/2018 apropos part of property bearing no. 417 (old no. 240), Chitla Gate, Chawri Bazar, Delhi-110006. Monthly rent for the premises are Rs.266.00, respectively, excluding water and electricity charges. The area occupied by petitioner-tenant is a shop admeasuring 6ft.x8ft. The site plan of the tenanted premises is reproduced hereunder:-

(2.) The respondent-landlord had sought the properties for settling his younger son-Abhinav Aggarwal, who desires to start a commerical business venture from the said premises. The respondent/landlord suffers from blood cancer for the last many years and is stated to have spent a considerable amount on his treatment. In this stage of his life, he wishes to see his son settled. The tenant had sought leave to defend which was declined. The learned counsel for the respondent/landlord submits that the tenant has listed the following properties owned by the landlord:-

(3.) The eviction order records the tenant's averments, as under:-