HARISH KUMAR SHARMA Vs. J.K.CHOPRA

JUDGEMENT

(1.) THE present revision petition is filed by the petitioners under Section 25B (8) of the Delhi Rent Control Act (hereinafter referred to as "the Act") against the order dated 26th March 2011 passed by the CCJ -cum -ARC, (Central), Delhi whereby the leave to defend application of the petitioners was dismissed in an eviction petition in respect of a shop bearing No.2921, Sir Sayed Ahmad Road, Darya Ganj, New Delhi -110002 (hereinafter referred to as "the tenanted premises").

(2.) THE respondent had filed an eviction petition against the petitioners in respect of the tenanted premises on the grounds of bonafide requirement stating that since he is a practicing lawyer and neither has his own chamber nor any office elsewhere to attend his clients, keep case files and store the law books so required, he requires the tenanted premises for his own personal use as office. It was stated that since his aged is 74 years and residing at the first floor of the same building, the tenanted premises, which is at the ground floor and on the main road, is very suitable for his office use.

(3.) IT was stated that the respondent had sold half portion of the shop No.2922 and the entire shop No.2923 to a tailor about 3 -4 years back, hence, he is in possession of half portion of the shop No.2922, which can be used by him for his office. It was also contended that the respondent intended to sell the property after getting it vacated from the petitioners.