ANIL JAIN Vs. BHAGWAN SHANKAR KHANNA

JUDGEMENT

(1.) This is a revision petition filed under proviso to Section 25-B (8) of the Delhi Rent Control Act, 1958 (DRC Act), challenging the final order dated 08.10.2013 passed by ARC-1 (Central), Tis Hazari Court, Delhi (the impugned order) whereby the application of the petitioner/tenant seeking leave to defend was dismissed and an order of eviction was passed against him in Eviction Petition No. E-220/11. Background of the case

(2.) The respondent/landlord (landlord) sought eviction of the tenant from the suit property bearing No.2371, Chhipiwara Kalan, Delhi citing bona fide need for it. The landlord's case was that he required the tenanted premises for his son who wanted to open up and carry on the business of a travel agency; that his son who was working with M/s. AMCO Travels, Gurgaon for a monthly salary of Rs.30,000/- is dependent on him for the said requisite accommodation.

(3.) The landlord submitted that the property consisted of ground, first and second floors; the ground floor consists of one room and one shop, the shop being the tenanted premises in occupation of the present tenant; the first floor consists of one room and a kitchen; the second floor consist of two rooms, one toilet and a bathroom. He further stated that his family consists of himself, his wife, a son, a daughter-in-law and a grandchild aged about 2 years.