KANWARJIT SINGH Vs. JASWANT SINGH

JUDGEMENT

(1.) THE impugned judgment is dated 01.11.2010 whereby the eviction petition filed by the landlord Jaswant Singh on the ground of bonafide requirement under Section 14 (1)(e) of the Delhi Rent Control Act (DRCA) had been decreed; the application seeking leave to defend filed by the tenant had been dismissed.

(2.) RECORD shows that the present eviction petition has been filed by the landlord seeking eviction of his tenant Kanwarjit Singh from a shop measuring 10'X10' (as depicted in red colour in the site plan) i.e. shop No. 44, Central Road, Jangpura, Bhogal, New Delhi; the petitioner claims himself to be the owner of the suit premises; premises are required by him bonafide for the need of his son and grandson who has completed studies and they want to do independent business of general merchant and kiryana. The petitioner's son and grandson are dependent upon the petitioner for their livelihood and also for their need for accommodation. Presently the petitioner is carrying on his business from the adjoining shop which is 10'X12' which is the business of Atta Chaki; there is not enough space even to put a chair in the suit premises. The shop which is adjacent to the shop is accordingly required by the petitioner, his son and grandson in order that his son and grandson can carry out the business from the said shop in an independent manner.

(3.) IN this background impugned order decreeing the petition and dismissing the leave to defend application filed by the tenant suffers from no infirmity. Petition is without any merit. Dismissed.