RAJ KUMAR SETHI Vs. SUNIL KUMAR VERMA

JUDGEMENT

(1.) The petitioner is enjoying the benefit of interim order dated 28.2.2014, by which the impugned order dismissing the leave to defend application is stayed.

(2.) This petition filed under Section 25B(8) of the Delhi Rent Control Act, 1958 impugns the judgment of the Additional Rent Controller dated 26.9.2013, by which the Additional Rent Controller dismissed the leave to defend application filed by the present petitioner and decreed the eviction petition for bonafide necessity.

(3.) The tenanted premises in this case is one shop on the ground floor of the property, i.e E-10, Mansarover Park, Shahdara, Delhi-32. The respondent/landlord states that he requires the shop for opening of a jewellery shop for his son. The respondent/landlord is already having one shop in the same premises. The family of the respondent/landlord beside himself consists of two married sons and two grand-daughters.