SMS REALTECH PVT LTD Vs. BURFI DEVI

JUDGEMENT

(1.) The present revision petition is filed by the petitioner under Section 25B (8) of the Delhi Rent Control Act (hereinafter referred to as "the Act") against the eviction order dated 24th May, 2013 passed against the petitioner by the ARC, Central, Tis Hazari Courts, Delhi.

(2.) Brief facts for the purpose of adjudication of the present petition are that the respondent filed an eviction petition against the petitioner under Section 14(1) (e) read with Section 25B of the Act in respect of one godown/shop situated at H.No. 214, Ward No. 8, Ground Floor, Gali Loharan, Ajmeri Gate, Delhi (hereinafter referred to as "the tenanted premises").

(3.) It was stated in the eviction petition that the tenanted premises is required bonafidely by the respondent for her occupation as the respondent is 68 years old (when the eviction petition was filed) and is suffering from disk problem in the backbone and on account of which, the respondent cannot climb stairs and has acute pain and trouble in moving and going upstairs, on 1st floor or any other floor, therefore, the respondent requires the tenanted premises for herself and she has no other reasonably suitable residential accommodation with her in Delhi or anywhere except the tenanted premises. It was also stated that the respondent wants to keep one family member with her who can live with her and look after her in better way as the respondent is suffering from old age diseases.