NARESH KUMAR Vs. SURENDER KUMAR GULATI

JUDGEMENT

(1.) (Oral) - Since, the learned counsel has entered appearance for the respondent, the caveat stands discharged. CM No. 33542/2016 (exemption) Allowed subject to all just exceptions. RC.REV. 445/2016 & CM No. 33543-44/2016 By the present Revision Petition filed under section 25-B (8) of the Delhi Rent Control Act, 1958 (hereinafter referred to as the DRC Act), the petitioner seeks to impugn the order of eviction dated 07.4.2016 passed by the Additional Rent Controller (hereinafter referred to as ARC) under section 14(1)(e) of the DRC Act.

(2.) The respondent/landlord filed the petition for eviction under section 14(1)(e) read with section 25B of the DRC Act. As per the Eviction Petition it is stated that the respondent is the owner of the property bearing No. WZ- 762A/2, Rishi Nagar, Shakur Basti, Delhi-34 measuring 114 sq.yards. The petitioner is said to be a tenant in respect of one shop situated on the ground floor. The premises in question i.e. suit premises consist of two floors. In the ground floor there are seven shops including the tenanted shop. One shop is in occupation of the son of the petitioner Shri Mohit Gulati who is running the shop and selling readymade garments under the name of M/s. Attire. Two shops which have been joined are in the occupation of the daughter in-law of the respondent Smt.Komal Gulati who is running the business of readymade garments under the name and style of M/s. Kavyansh family clothing for 4-5 years and her husband Navneet Gulati is helping her in the business. Three other shops are occupied by tenants.

(3.) It is the case of the respondent that the family consists of the respondent, his wife Smt.Kusum Gulati and two married sons, namely, Shri Navneet Gulati and Shri Mohit Gulati and their respective wives i.e. Smt. Komal Gulati and Smt. Preeti Gulati.