VIPAN KUMAR Vs. SIMMI GABA

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 eviction order dated 22nd April, 2013 passed by Additional Rent Controller, East, Karkardooma Courts, Delhi.

(2.) Brief facts of the case are that the respondents filed an eviction petition against the petitioner in respect of premises bearing No. B-20/21, East Krishna Nagar, Delhi-110051 (hereinafter referred to as the "tenanted shop") which was let out to the petitioner at a monthly rent of Rs. 1,000/- and wherein the petitioner was doing the business of Auto Mobile.

(3.) It was stated by the respondents that the tenanted shop was bonafidely required by the son of respondent No.1 namely, Ankit Gaba who had completed his MBA from the University of Northumbria, New Castle (UK) and wished to run an independent business of adhesives in the tenanted shop.