JASBIR SINGH Vs. KISHAN LAL

JUDGEMENT

(1.) IMPUGNED judgment is dated 02.02.2012. The application filed by the tenant seeking leave to defend had been dismissed. The eviction petition filed by the landlord Kishan Lal seeking eviction of his tenant Jasbir Singh from the disputed premises i.e. a shop forming a part of property No. A-7/52, Main Road, Lal Quarter, Krishan Nagar, Delhi under Section 14 (1)(e) of the Delhi Rent Control Act (DRCA) had been decreed.

(2.) RECORD shows that the present eviction petition has been filed by the landlord on the ground of bonafide requirement; the petitioner claims himself to be owner of the suit premises. His contention is that he has two sons namely Rajat Arora and Deepak; younger son Rajat Arora is running his readymade garment shop if the rear portion of the suit property; Deepak who has non-speaking terms with his younger brother is aged 40 years; he is unemployed; present premises are required by the petitioner for his elder son Deepak to run his business as Deepak is dependent solely upon his father for his need for accommodation; his son Deepak requires the disputed premises where he wishes to start his own business which shop falls at the front side.

(3.) THESE are by and large the contentions raised by the tenant.