HEMANT GUPTA Vs. ISHWAR CHAND

JUDGEMENT

(1.) Although no formal notice has been issued in the present matter, the respondent has entered appearance before this Court. With the consent of the parties, the present matter was taken up for hearing and is being disposed of by way of this judgment.

(2.) The petitioner/ landlord instituted an eviction petition under Sec. 14(1)(e) read with Sec. 25B of the Delhi Rent Control Act, 1958 'DRC Act' before the learned Senior Civil Judge-cum-Rent Controller, Shahdara, Karkardooma Courts, Delhi 'ARC' seeking eviction of the respondent/ tenant from Shop No. 2, Ground Floor, Property No. 20-E/1, Babarpur Main Road, Shahdara, Delhi-110 032 'subject premises'.

(3.) Succinctly put, it is clear from the pleadings of the parties before the learned ARC that as per landlord, he is the owner of the entire built-up property bearing No. 20-E/1, Babarpur Main Road, Shahdara, Delhi-110032 'property', wherein the subject premises is situated and is comprising of two shops and one godown on the ground floor, one godown on the first floor, and the second and third floors. The said property was originally owned by one Mr. Vipin Gupta, who had let out the subject premises to the tenant in 1984. Later, after the landlord purchased the premises vide a registered Sale Deed dtd. 26/9/2006, admittedly, the tenant started paying the monthly rent @ Rs.350.00 to the landlord, however, no fresh Rent Deed was executed between the landlord and the tenant. The landlord expressed his bona fide requirement of the tenanted premises since his unemployed married son, Yashasvi, intended to open a general store so as to earn his livelihood independently.