BHIM SINGH SAINI Vs. PREETI GUPTA

JUDGEMENT

(1.) By virtue of the present revision petition the petitioner has challenged the order dated 21.03.2015 passed by the learned Additional Rent Controller (ARC) vide which the leave to defend to the respondenttenant was granted by the learned ARC.

(2.) I have heard the learned counsel for the petitioner-landlord. I have also gone through the impugned order. The facts of the case are not in dispute and need not be reproduced herein. The same can be taken from the order passed by the learned ARC.

(3.) It would be suffice to mention here that the present petitioner is the owner of property No.1536, Tota Ram Bazar, Ganesh Pura, Tri Nagar, Delhi. The ownership of the suit property by the petitioner is not in dispute. It is not in dispute that there are six shops which are marked as A to F on the ground floor in the site plan. Out of these six shops one shop which is marked as C, i.e. the third shop is in possession of the respondent-tenant Preeti Gupta. All other shops except shops No.5 and 6, that is, marked E and F happen to be in possession of different tenants. So far as shop No. E to F are concerned, they are stated to be in possession of the petitioner-landlord Bhim Singh Saini where he is running the business of cosmetics, ladies lingerie, etc under the name and style of M/s. B.S. Traders. The petitioner has two children, a son and a daughter. The son of the petitioner is stated to have completed SCC & Graduation as well as Diploma in garment fabrication technology while the daughter is stated to be married way back in 1999.