ANIL KUMAR GUPTA Vs. DEEPIKA VERMA

JUDGEMENT

(1.) The present revision petition has been filed by the petitioner/revisionist against the order dated 06.02.2015 passed by the learned Additional Rent Controller (ARC), East District, Karkardooma Court, Delhi rejecting the review petition filed by the revisionist and upholding the order dated 13.08.2014 by virtue of which the Ld. ARC dismissed the petitioner's application for leave to defend and passed the order of eviction.

(2.) Briefly stated the facts of the case are that the respondent is the landlady of the premises bearing no. 603/2 B-1, Bazar Gali, Vishwas Nagar, Shahdara, Delhi-110032. A shop situated at the ground floor of the aforesaid premise was let out to the petitioner on 16.11.1988 at the rent of Rs. 800/- p.m. (hereinafter referred to as the tenanted premise) to be increased at 5% every year. The respondent in August, 2012 filed an eviction petition stating therein that the premises are required for the settlement of her daughter in law as her son who is engaged in the family business and is unable to meet the requirements of his family which includes two minor children.

(3.) The Ld. ARC vide order dated 13.08.2014 dismissed the petitioners application seeking leave to defend and passed an order of eviction in favor of the respondent herein. Aggrieved the petitioner herein sought a review and the same was dismissed vide order dated 06.02.2015. Leading to the present revision petition.