SATISH KUMAR KHURANA Vs. H.S. BAJAJ

JUDGEMENT

(1.) By the present Revision Petition the petitioner seeks to impugn the order/judgment dated 2.3.2012 passed by the Additional Rent Controller whereby the leave to defend application of the petitioner was dismissed and an eviction order was passed under Sec. 14(1)(e) of the Delhi Rent Control Act.

(2.) The petitioner filed an Eviction Petition under section 14(1)(e) read with section 25-B of the Delhi Rent Control Act for eviction of the premises being one shop on the ground floor of property bearing No.4/55, double storey, Tilak Nagar, New Delhi-110018. The premises is said to have been let out on 10.3.1982. It was the contention of the respondent/landlord that the respondent is the owner/landlord in respect of the said shop which has been let out for commercial purpose at a monthly rent of Rs.300.00 vide lease deed dated 10.3.1982.

(3.) The respondent in the eviction petition contended that he is a practicing advocate practicing in the field of income tax/sales tax. It is stated that he is having his office on the first floor of the property. He is an old man of 80 years suffering from hypertension and pain in gouts and hence there is difficulty in climbing the staircase on account of his old age. His clients are also old and they find it difficult to come to the first floor. Hence, it was urged that the respondent seeks to setup his own office on the ground floor so that he can pass rest of his life peacefully. Hence, he requires the premises bona fide for himself and his family members dependent upon him.