KASHMIRI LAL KATARIA Vs. NAVNEET GUPTA

JUDGEMENT

(1.) THIS petition under Section 25 -B(viii) of the Delhi Rent Control Act, 1958 impugns the judgment of the Additional Rent Controller dated 21.5.2012 by which the eviction petition filed by the respondent/landlord has been decreed. The respondent/landlord had filed an eviction petition for bonafide necessity for the shop situated on the ground floor and in which shop on the ground floor the respondent wanted his sons to start business.

(2.) THE eviction petition has been decreed after evidence was led by both the parties.

(3.) THE relevant portions of the impugned judgment which specifically and directly deal with this issue of bonafide need are paras 16 to 20 which read as under: -