GURBACHAN SINGH SACHDEVA Vs. GURBACHAN SINGH PURI

JUDGEMENT

(1.) The petitioner by way of the present petition under Section 25B(8) of Delhi Rent Control Act (hereinafter referred to as "the Act") has assailed the eviction order dated 31st May, 2012 passed by Additional Rent Controller, Central, Delhi.

(2.) It was averred in the eviction petition that the respondent is in need of earning his complete and proper livelihood and wanted to start Insurance and Risk Management Consultancy Services. As the respondent wanted to lead a respectable self supporting and independent life and did not want to be dependent upon anyone else.

(3.) It was stated that respondent had a space approx. 610 sq. ft. on the rear side of the tenanted shop but the same is being used now by his daughter-in-law for her designer studio and boutique. Moreover, the said space being on the rear side was not suitable for the requirement of the respondent. It was further stated the floor above the tenanted shop was let out for the last 40 years to a partnership firm for running a guest house. The respondent is unable to climb stairs due to old age, the said floor was not suitable to him, therefore, only the tenanted shop is suitable to him. Allegations against the petitioner are also made that without his permission the respondent had demolished the load bearing intervening wall and also had subletted/parted with possession of the tenanted shop to some other doctor.