HARPREET SINGH Vs. PUSHPA WATI

JUDGEMENT

(1.) THE petitioners by way of the present petition under Section 25B(8) of Delhi Rent Control Act (hereinafter referred to as ''the Act '') have assailed the eviction order dated 22nd May, 2012, passed by Additional Rent Controller, North, Tis Hazari Courts, Delhi.

(2.) BRIEF facts of the case are that the respondent had filed an eviction petition against the petitioner in respect of one shop on the ground floor in the property bearing No. 4731, Laxmi Bazar, Cloth Market, Fatehpuri, Delhi -11006 (hereinafter referred to as the ''tenanted shop ''). It was stated in the eviction petition that the respondent, a senior citizen having three sons and one married daughter required the tenanted shop for commercial purposes as well as for her family members who are facing various problems due to insufficient accommodation. It was stated in the petition that one son of the respondent and two grandsons aged about 26 years and 22 years respectively were unemployed and neither has any suitable accommodation for running their business nor any source of income. Hence the eviction petition was filed for bonafide requirement of the tenanted shop.

(3.) ON the other hand, in the reply to leave to defend application the petitioners challenged the maintainability of the petition. It was averred that the respondent had no locus standi to file the petition as she was neither the owner nor the landlady, but Smt. Jyoti Prakash was the owner and the rent was being paid to her.