SAMEER SETH Vs. VINITA JAIN

JUDGEMENT

(1.) The petitioner challenges the order dtd. 9/4/2019 passed in Eviction Petition No.480957/2016 whereby an application filed by the [ The proceeding has been conducted through Hybrid mode ] petitioner seeking placing on record the subsequent events which have been dismissed.

(2.) Mr.Srivastava, learned counsel for the petitioner submits that the respondent landlady had concealed the material facts in respect of one shop bearing property No.3858 Gali Kayasthan, Charkhewalan, Chawri Bazar, Delhi 11006 shortly prior to filing of the petition under Sec. 14(1)(e) of the Delhi Rent Control, Act, 1957.

(3.) Learned counsel submits that said fact came to the knowledge of the petitioner /tenant in the month of June 2018 and after some enquiry, copy of the registered sale deed dtd. 10/7/2018 executed by the respondent landlady was also obtained. The petitioner filed an application seeking to place the sale deed on record and to show to the learned Trial Court that there is no bona fide requirement of the respondent as is clear from the additional accommodation which was available to the respondent and which was sold.