DEEPAK GUPTA Vs. DHANESH KUMAR AKARIA

JUDGEMENT

(1.) The petitioner/tenant is aggrieved by the order dated 28th January, 2015 whereby his application seeking leave to defend in the eviction petition bearing No.E-439/13 under Section 14(1)(e) of Delhi Rent Control Act has been dismissed.

(2.) The Eviction Petition has been filed by the respondent claiming himself to be the landlord of the tenanted premises i.e. one room situated on the ground floor of premises No.1675/35, Nai Wala Karol Bagh, New Delhi, on the ground of bonafide requirement.

(3.) The facts as pleaded in the Eviction Petition are that the respondent/landlord along with his family consisting of his wife, two grown up children studying in 6th and 3rd standards and aged mother as well as family of his deceased brother, is residing at the second floor of the premises No. 1675/35, Nai Wala Karol Bagh, New Delhi. The petitioner/tenant is residing and carrying on business in a room on the ground floor. The respondent/landlord needs the tenanted premises for the purpose of providing comfortable accommodation at the ground floor to his mother, who is a heart patient and it is not advisable for her to climb the stairs.