PRAKASH KUMAR Vs. INDER PAL SINGH AND ORS.

JUDGEMENT

(1.) Petitioner is aggrieved by the order dated 28.9.2015 wherein the application filed by the petitioner -tenant seeking leave to defend in a pending eviction petition under Sec. 14(1) (e) of the Delhi Rent Control Act (DRCA) stood dismissed.

(2.) Record shows that an eviction petition had been filed by the two landlords (Inder Pal Singh and Inderjeet Singh) which was filed under Sec. 14(1) (e) read with Sec. 25B of the DRCA. Suit property comprised of a shop on the ground floor of property No.D -103, Tagore Garden Extension, New Delhi and had been depicted in red colour in the site plan. The premises had been leased out to the tenant by the late father of the petitioners vide rent deed dated 01.9.1981. At this stage it would be relevant to point out that there is no dispute about the status of the landlord -tenant relationship.

(3.) The need of the landlords has been projected in para 18 of the eviction petition. This need has been described as the need of petitioner no.1 for running a business of a cloth merchant. It is stated that the shop is situated in a highly commercially viable area and for running a business of a cloth merchant from the said shop would be suitable option for the petitioner no.1 who is presently carrying on his business of sale of clothes from the carrier of a bicycle.