SATISH CHAND Vs. GIRDHAR GOPAL GUPTA

JUDGEMENT

(1.) The present revision petition has been filed by the Petitioners, tenants, with respect to the tenanted premises i.e., shop bearing no. 4747, Ground Floor, Main Road, Pahari Dhiraj, Delhi-110006, measuring 9' -0 x 38'-0 equivalent to 342 sq. ft. ('tenanted premises'), assailing the eviction order dtd. 16/2/2022, passed by the Commercial Civil Judge acting as the Rent Controller, Tis Hazari Courts, Delhi ('Trial Court').

(2.) In this matter, leave to defend application was allowed vide order dtd. 21/12/2018 and the matter was set down for trial after completion of pleadings.

(3.) The eviction petition was instituted by the Respondent, owner and landlord, who sought recovery of the tenanted premises on the ground of his bona fide need. The Trial Court after perusing the pleadings and the evidence led by the parties, held that the Respondent, landlord, has been able to prove all the ingredients necessary of Sec. 14(1)(e) of the Delhi Rent Control Act, 1958, ('DRC Act') and accordingly, vide its order dtd. 16/2/2022, allowed the eviction petition under Sec. 14(1)(e) read with Sec. 25B of the DRC Act.