SAROJ & ORS Vs. BALBIR SINGH

JUDGEMENT

(1.) By the present Revision Petition filed under Sec. 25B(8) of the Delhi Rent Control Act, 1958 the petitioner seeks to impugn the order dated 17.3.2016 passed by the Rent Controller dismissing the application for leave to defend filed by the petitioner and passing an Eviction Order for property bearing No.1/2283, Subhash Marg, Mandoli Road, Ram Nagar, Shahdara, Delhi. The petitioner filed the present Eviction Petition under Sec. 14(1) (e) of the DRC Act read with section 25B seeking eviction of the petitioners from the said shop on the grounds of bona fide requirement. It was averred in the Eviction Petition that the property is required by the respondent for his personal use and that the respondent has no other property to start his own business.

(2.) The tenancy is stated to have commenced on 1.10.1998 vide written agreement with the father of the respondents. On the death of the father it is urged that the petitioner became statutory tenants.

(3.) The petitioner filed his application for leave to defend under Sec. 25B(4) of the DRC Act. Various submissions have been raised in the said application as follows: