RAM SHREE Vs. SANJEEV JAIN

JUDGEMENT

(1.) Exemption allowed subject to all just exceptions.

(2.) THE present revision petition has been filed by the petitioner/revisionist against the order dated 01.06.2012 passed by the Ld. Additional Rent Controller, North East District, Karkardooma Court, Delhi by virtue of which the Ld. ARC dismissed the petitioner's eviction petition along with an application for condonation of delay in filing the revision petition.

(3.) BEFORE proceeding further the brief facts of the case are that the petitioner/landlord is the owner of the property bearing no. 27/5 -C, (New No. E 1168/A), Main Road, Babarpur, Shahadara, Delhi - 110032. The respondent is a tenant under the petitioner since the year 1985 in respect of one shop (tenanted premises). The petitioner had alleged in the eviction petition that the respondent had sub -let the tenanted premises without the consent and permission of petitioner and started business at Pocket -E, 158 -A, G.T.B. Enclave, Delhi -92. It was further averred that the family of the petitioner consists of herself, her husband, two sons and two daughters who all are married. The petitioner had sought possession of the tenanted premises on the grounds that the said premise are required for the settlement of his son namely Pramod Sharma who is a civil contractor and he desires to open his office and godown in the tenanted premises.