BANSI LAL Vs. ASHOK BHARDWAJ

JUDGEMENT

(1.) The present rent revision petition has been filed under section 25B(8) of Delhi Rent Control Act (hereinafter referred as "ACT") assailing the judgment/order dated 10.12.2010 passed by Ld. Additional Rent Controller (ARC) in eviction petition bearing no.E-118/09, whereby the application filed by the petitioner seeking leave to defend, was dismissed.

(2.) The brief facts of the case are that the respondent being the owner of a shop measuring 7?x9? in property bearing no. F-9, Sudershan Park, Tyagi Market, New Delhi (hereinafter referred as tenanted premises?) filed an eviction petition dated 4.03.2009 on the ground of his bonafide requirement. Respondent stated that his family consists of a married daughter, son-in-law and two grandsons. It was stated by the respondent that his daughter with her family lives 3-4 days with him. It was statedin the eviction petition that accommodation available with the respondent is one drawing cum dining, one bed room, bathroom, kitchen, one store at the ground floor and one room with attached bath and another room at the first floor of the property.

(3.) It was stated by the respondent that he is a practicing lawyer at all the Courts, and prepares his cases / briefs at his residence as he does not have chamber in any Court and he has no office, library and consultation room at his residence. Respondent stated that he is a religious man and performs pooja in his bedroom and does not have a separate pooja room at his residence. It was further stated that he also needs a separate guestroom and garage. Hence, the property is stated to be required for meeting his bonafide residential and professional needs and for residence of his family members as he does not have any other reasonably suitable residential accommodation.