GEETA MALHOTRA Vs. RAVNEET KAUR CHOWDHARY

JUDGEMENT

(1.) CM No.4604/2017 & 4605/2017 (exemption)

(2.) The respondent has filed the present Eviction Petition for premises No.M-69, F-2, Ground Floor, M Block market, Greater Kailash Part-I, New Delhi. It is contended that the respondent is the owner/landlady of the property in question. It is further stated that the tenant/petitioner had joined the tenanted premises with Premises No.M-69, F-1 which is another property making both the properties equivalent to 170 sq.feet. It is also pointed out that the respondent is also filing a separate eviction petition for the other property M-69, F-1, M Block Market GK-1, New Delhi. The respondent claims to be a qualified fashion designer who has completed her diploma in Fashion Designing. She got married in 199 She has been running her business in the name of Sonia Fabrikarts under which brand name she does designing of ethnic wear for ladies. Initially as the children were young the job was primarily done from home. However, she now wishes to start her work on a full fledged commercial scale and requires the tenanted premises for her own use. The said premises was bought by the respondent by a registered sale deed dated 3.1.2008. At that stage, the petitioners were already there as tenants.

(3.) It is further pointed out in the eviction petition that certain portions of the property are in the occupation/ownership of other family members of the respondent. The mezzanine floor of the said property M 69 is said to belong to the father-in-law of the respondent Shri Gurbachan Singh which he received via a decree of partition amongst the family in 198 A portion of the mezzanine floor is also said to belong to the mother-in-law of the respondent Smt.Gursharan Kaur who purchased it vide a sale deed.