BHARAT BHUSHAN GUPTA Vs. VINOD KUMAR SHARMA

JUDGEMENT

(1.) THIS is a revision petition filed by the petitioner under Section 25B(8) of the Delhi Rent Control Act, 1958 against the order dated 21.10.2014 by virtue of which the leave to defend of the petitioner was dismissed and eviction order was passed in favour of the respondent.

(2.) THE facts of the case are not being reproduced herein as they are given in detail in the impugned order which are not disputed by either of the parties. But suffice it would be here to mention that the respondent had filed an eviction petition against the present petitioner in respect of one L -shaped godown -cum -shop situated on the ground floor of property No. 3276, Gali Raja Wali, Peepal Mahadev, Hauz Quazi, Delhi, more particularly, shown in red in the site plan attached to the eviction petition.

(3.) THE present petitioner filed his leave to defend application and raised various pleas. One of the main pleas which was taken by the petitioner was that the respondent and his two sons are gainfully engaged in their business of antiques which they are running from the first floor of the suit property. It was further stated that in this business of antiques mostly the market is outside Delhi and they need not have a showroom kind of shop in the suit premises. It was also stated that the existing accommodation which is available with the petitioner is more than sufficient to meet his requirement. It was stated that the eviction of the petitioner is sought on the ground of mala fide reasons to let out the premises afresh at a higher rent because it carries lot of commercial value.