NALINI KANT GUPTA Vs. LAJJA GUPTA

JUDGEMENT

(1.) This Rent Control Revision Petition under Section 25B(8) of the Delhi Rent Control Act, 1958 impugns the order [dated 29th April, 2017 in RC ARC No. 6053/2016 of the Court of Senior Civil Judge (SCJ)-cum-Rent Controller (South), Saket Courts, New Delhi] of eviction, after full trial, of the petitioner/tenant from shop No. 5, DDA Market, Safdarjung Development Area (SDA), Hauz Khas, New Delhi in pursuance to a petition filed by the respondent/landlady under Section 14(1)(e) of the Act.

(2.) The counsel for the petitioner/tenant has been heard.

(3.) The counsel for the petitioner/tenant during his arguments has not controverted that the respondent/landlady is the owner of the shop and/or that there is relationship of landlord and tenant between the respondent/landlady and the petitioner/tenant. Thus the discussion hereinafter is confined to the aspects of, whether the respondent/landlady during trial has established a bona fide requirement for the premises in the tenancy of the petitioner/tenant and whether the respondent/landlady has any alternate, suitable accommodation available to her from which the requirement, pleading which the petition for eviction was filed, can be satisfied.