SUKT Vs. RAJ RANI

JUDGEMENT

(1.) This revision petition under section 25 B(8) of the Delhi Rent Control Act ( DRC Act) assails an order dated 02.01.2013 which directed the petitioners (tenants) to evict the tenanted premises bearing Municipal No. 1/2239, Subhash Marg, Ram Nagar, Shahdara, Delhi-110032. The eviction petition was filed against Smt. Adesh Maheswari and Shanti Opticals. The following judgment shall apply to both the revision petitions filed herein.

(2.) The brief facts are that the tenanted premises in the above stated address consists of two shops measuring 65 sq. ft. and 55 sq. ft each occupied by the tenants herein running commercial businesses. There is no dispute as to the landlord- tenant relationship between the parties. The landlady filed an eviction petition against both the tenants under section 14(1)(e) of DRC Act on the ground that her grandson required the tenanted premises to run his coaching classes. Both the eviction petitions are filed under section 14(1)(e) of the DRC Act. The landlady submitted that her grandson was well qualified but unemployed.

(3.) In the leave to defend application filed by the tenants, it was submitted that the tenant was running the optical shop and had given the landlady a security deposit of Rs 20,000/- at the time of constructing the tenanted premises with an assurance that the said amount shall be returned during possession of the same.