PURSHOTTAM DASS Vs. M L VOHRA

JUDGEMENT

(1.) This is a revision petition filed by the petitioner against the order dated 31.07.2015, by virtue of which the learned Additional Rent Controller has granted leave to defend to the respondent to contest the Eviction Petition bearing No. 363/2013 in case titled as Purshottam Dass Vs. M.L. Vohra

(2.) I have heard Mr. P.K. Rawal, learned counsel for the petitioner. I have also gone through the record.

(3.) Briefly stated, the facts of the case are that the present petitioner has filed the Eviction Petition against the respondent under Section 14(1) (e) of the DRC Act in respect of one room on the third floor of property bearing No. D-10, Laxmi Nagar, Delhi-110092, which is stated to be let out on a monthly rent of Rs.1100/- p.m. The entire property No.D-10, Laxmi Nagar, Delhi-110092 is a commercial in nature except one shop situated on the ground floor. It has been alleged by the petitioner that his adopted daughter named Priyasha was to complete her graduation in the subject of Advertising from Janki Devi Memorial College, Delhi. Therefore, she wanted to start a business related to advertising. Thus, the petitioner requires the premises in question. It has been stated that petitioner has no other reasonably and suitable accommodation available to him in the entire property of D-10, Laxmi Nagar, Delhi.