HARBANS LAL MUNJAL Vs. RAMESH KUMAR KHATTAR

JUDGEMENT

(1.) The petitioner by way of the present petition under Section 25B(8) of Delhi Rent Control Act, 1958 (hereinafter referred to as "the Act") has assailed the judgment dated 23rd July, 2012 passed by Additional Rent Controller, Rohini, Delhi whereby the eviction petition filed by the petitioner was dismissed.

(2.) Brief facts for adjudication of the present case are that the petitioner filed an eviction petition against the respondent on the ground of bonafide requirement in respect of one shop in B-33, Tagore Road, Adarsh Nagar, Delhi-110033 (hereinafter referred to as the "tenanted shop") which was let out to the respondent and was being used by the respondent as an auto repairs workshop under the name and style of 'M/S Mateshwari Auto Works'.

(3.) The petitioner is the owner and landlord of the property bearing No.B-33, Tagore Road, Adarsh Nagar, Delhi-110033 (hereinafter referred to as the "suit property"). It is alleged that the petitioner and his wife are said to have enjoyed a high status in career as well as in social life and the petitioner has served as Academician for over 40 years. He has done B.A., M.A., B.Ed. and Law. He has retired as Vice Principal from Government School and awarded state level 'Teachers Award' by the Government of NCT of Delhi for his exemplary services to the teaching profession. The petitioner is the editor of a magazine published by Dharmarth Hospital. His wife has qualifications including B.A. and B.Ed. and retired as TGT from Government school.