LAXMI TRADERS Vs. SHANTI PANDEY

JUDGEMENT

(1.) The present revision petition has been filed by the Petitioner ('Tenant') assailing the order dtd. 12/8/2014 passed by the Senior Civil Judge cum Rent Controller (Central), Tis Hazari Courts, Delhi ('Trial Court') whereby the eviction petition filed by the Respondent ('Landlady') was allowed and the Tenant's application seeking leave to defend was dismissed. The dispute in the present petition is with respect to first floor of property No. 1697-1701, Bhagirath Palace, Delhi 110006 ('Property'). The portion of the property which was let out to the Tenant, comprises of three rooms, kitchen, bath, W.C. and a verandah on the first floor ('tenanted premises') of the said Property.

(2.) The Landlady filed the eviction petition under Sec. 14(1)(e) read with Sec. 25 B of the Delhi Rent Control Act, 1958 ('DRC Act'), in 2011, when she was 70 years old, seeking recovery of the possession of the tenanted premises on the ground of bona fide requirement for the residence of herself and her family. At the time of filing the eviction petition, the family of the Landlady comprised of her husband, son, daughter-in-law, grand-daughter aged 10 years and grand-son aged 8 years. The grounds raised in the eviction petition are as follows:

(3.) The Tenant admitted the ownership of the Landlady in respect of the tenanted premises and the relationship of landlord and tenant between the parties.