ANIL KUMAR SHARMA Vs. KAMLESH BHATNAGAR

JUDGEMENT

(1.) The abovementioned two petitions have been filed by the petitioner under section 25-B(8) of the Delhi Rent Control Act, 1958 (hereinafter referred to as "the Act") against the eviction orders dated 8th November 2011 passed by the learned Rent Controller (North-East District), Delhi dismissing the leave to defend applications of the petitioner. Since the facts of the two petitions as well as the issue sought to be decided by this Court in both the matters are the same, thus, both the petitions are decided by this common order.

(2.) The respondent filed eviction petitions against the petitioner on the ground of bonafide requirement in respect of two shop bearing private No.1 and private No.2 at the Ground Floor of the property bearing No.C-395, Main Market, Bhajanpura, Delhi-110053 (hereinafter referred to as "the tenanted shops") as per the provisions of Section 14 (1) (e) of DRC Act. The tenanted shops were let out to the petitioner in July, 1977 but there was no written agreement between the parties.

(3.) It was contended by the respondent that the petitioner had sublet the tenanted shop No.1 to one Sh.Ram Kumar Sharma illegally and without the written consent of the respondent. Further, the respondent stated that she is a widow lady aged about 70 years and required the tenanted shops for her bonafide needs as she wanted to run her own business there from with the help of her daughters and sons-in-law and had no other suitable accommodation for the same. It was also stated that since each of the tenanted shops are very small in size, she would require both shops for her aforementioned purpose.