BABU LAL Vs. MUKESH KUMAR

JUDGEMENT

(1.) This is a revision petition filed by the petitioner against the order dated 31.1.2015 by virtue of which leave to defend of the respondent was allowed on the ground that the respondent/tenant has been able to raise triable issues.

(2.) Briefly stating the facts of the case are that the petitioner herein is the owner of property bearing no. RZ-16A/15D, Gali No. 3, Main Sagarpur New Delhi (suit property). The respondent herein was inducted as a tenant in a shop on the ground floor of the suit property (tenanted premise) in 1987 initially at a monthly rental of Rs. 400/- which was later increased to Rs. 550/-.

(3.) The petitioner/landlord in 2014 filed an eviction petition against the respondent seeking possession and occupation of the tenanted premise for the bonafide requirement of the daughter in law who is financially dependent on him. Further it was stated that he has no other suitable accommodation available to him. It was the case of the petitioner in the eviction petition that the respondent has not been paying rent for last almost three years and since he has a bonafide requirement of the tenanted premise to settle his daughter in law therefore the possession of the same be transferred to him.