NITIN CHANDRA Vs. SARDAR GURDEEP SINGH

JUDGEMENT

(1.) THIS is a revision petition filed by the petitioner against the order dated 19.03.2015 passed by the learned Additional Rent Controller, South, Saket Courts, New Delhi dismissing the leave to defend application of the petitioner -tenant and passing an eviction order.

(2.) I have heard Mr. Sanjeev Sindhwani, the learned senior counsel for the petitioner as well as the learned counsel for the respondent. Before dealing with the submission made by Mr. Sindhwani regarding bonafide requirement of the respondent -landlord, it may be pertinent here to give a brief background of the case.

(3.) IT was the case of the respondent -landlord that the shop in question was let out to the petitioner -tenant in the month of February - March, 2005 at a monthly rent of Rs.2200/ - without any agreement. Later on, the elder son of the respondent -landlord entered into a Partnership Deed with the petitioner -tenant on 21.05.2005 which ultimately got dissolved pursuant to a Court order dated 01.03.2013. But, the premises continued to be with the petitioner - tenant in his capacity as an individual tenant under the respondent - landlord. It was alleged that the shop is needed by the respondent - landlord for the benefit of his eldest son Daljeet Singh, who wanted to start a business and also for opening of a Clinic by his grand - daughter, namely, Manleen Kaur, who was pursuing at the time of filing of the petition, Bachelors in Homeopathic Course. It was also alleged that the respondent -landlord does not have any other suitable premises available to him from which the business could be run.