SATPAL Vs. BHARAT PRAKASH GUPTA

JUDGEMENT

(1.) By this petition, under Section 25-B(8) of the Delhi Rent Control Act, 1958 (hereinafter referred to as "the Act"), the petitioner/tenant impugns the judgment of the Additional Rent Controller dated 29.2.2012 which has dismissed the application for leave to defend and has granted eviction with respect to the tenanted shop on the ground floor, being shop no. 5758-A, Dev Nagar, Karol Bagh, Delhi 110005.

(2.) Learned counsel for the petitioner argues before this Court that admittedly both the sons of the petitioner are U.S. citizens and are already working in U.S.A. with their wives, and therefore, whether both the children want to come back allegedly for doing business in India is a triable issue. It is argued that merely because the two sons have O.C.I. (Overseas Citizens of India) cards, and which cards entitle the U.S. citizens, being the sons of the landlord, to carry on work in India cannot mean that at the stage of leave to defend application itself the eviction petition would be decreed. On behalf of respondent and who has argued his case in person, it is vehemently argued that in view of the O.C.I. cards, though no doubt both the sons are U.S. citizens, since they intend to carry on work and business in India, no leave to defend should be granted.

(3.) In my opinion, in the facts of the present case, where even respondent/landlord himself has now acquired U.S. citizenship during the pendency of the present petition and admittedly both his sons are U.S. citizens, the requirement of the shop for the business purposes of the sons of the respondent/landlord wanting to come back to India, creates a triable issue inasmuch as it is not an automatic consequence of a statement of wanting to come back to India that the married sons of the respondent/landlord being U.S. citizens would come to India only for carrying on business. In any case, this aspect surely creates a triable issue in the facts of the present case.