PHOOL KUMARI Vs. SHYAMBIR TYAGI

JUDGEMENT

(1.) THE present revision petition filed under section 25B(8) of the Delhi Rent Control Act, 1958 ("the Act") assails an order dated 09.04.2013 passed by the Learned ARC (West) THC, Delhi whereby the eviction petition was allowed and consequently the eviction order was passed.

(2.) THE landlord/ respondent filed the eviction petition against the tenants under section 14(1)(e) of the Act on the ground that the tenanted premises bearing No. WZ -5241/1, Basai Darapur, New Delhi was required for his own use as he intended to open a shop in the tenanted premises. The need for the tenanted premises/shop is for commercial purpose and that it was most suitable for his requirement.

(3.) THE landlord contended that with the growing requirements of his family, he was finding it difficult to meet their expenses, hence his need for the tenanted premises is bona fide.