BRIJ MOHAN Vs. ISHWARI PRASAD NIGAM

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") assails the eviction order dated 15th January 2011 passed by the court of Senior Civil Judge -cum -Rent Controller, Karkardooma Courts, Delhi.

(2.) BRIEF facts of the case are that the respondent herein filed an eviction petition against the petitioner alleging bonafide requirement for the purpose of residence for himself and his family members in respect of the tenanted shop i.e. shop no.2 measuring 8'10x7' in the property no. B -254, Gali No. 11, Bhajanpura, Delhi -53 (hereinafter referred to as "the suit property"). The petitioner was inducted as tenant on 1st April, 1986 in respect of the tenanted shop on monthly rent of Rs.300/ - excluding water and electricity charges. Current rent is Rs.585/ - per month excluding water and electricity charges. Since then the petitioner is running a shop with style and title M/s Brijmohan Crockery & Gift Centre.

(3.) IT was stated in the petition that though the tenanted shop was let out for commercial purposes, the respondent had now decided to use the same as residence for family members, to accommodate his fourth son who lived on rent and the growing grandchildren of the respondent who required bed room and study room. Besides this, the respondent stated to be requiring one drawing room and one guest room.