KAMAL RANA Vs. ANJU SINGH

JUDGEMENT

(1.) The present revision petition filed under Sec. 25B (8) of the Delhi Rent Control Act, 1958 (the 'DRC Act') assails the order/judgement dtd. 17/1/2019 passed by CCJ cum ARC, Pilot Court (Central District) Tis Hazari Courts, Delhi (the 'rent controller') in eviction petition No. 930/2018, whereby the rent controller has dismissed the leave to defend application filed by the petitioner and allowed the eviction petition filed by the respondent.

(2.) The respondent/landlord filed the instant eviction petition under Sec. 14(1)(e) of the DRC Act to recover possession of one shop on the ground floor in premises bearing no. 29/24, Shakti Nagar, Delhi (the 'tenanted premises'), let out to the petitioner/tenant, on the ground of bona fide requirement of respondent's daughter to open a coaching institute for her livelihood.

(3.) It was stated in the eviction petition that the building in question consists of two floors. On the ground floor there are 9 shops, all of which are let out to different tenants. The tenanted premises is one of such shops. It was also stated that there are 3 rooms, one kitchen, and a toilet on the ground floor, however, entry towards those rooms is from the small lane/street and not from the front portion of the building. It is further stated that on the first floor there are 3 rooms, kitchen and toilet, and the same are being used by the respondent for residential purposes. It was stated that the respondent has no commercial accommodation available for her daughter to run a coaching institute.