DHARAM PAL Vs. RANBIR SINGH

JUDGEMENT

(1.) This revision petition is filed under section 25-B(8) of the Delhi Rent Control Act, 1956 (hereinafter referred to as the DRC Act') seeking to impugn the eviction order dated 27.08.2016. The respondent/landlord has filed the eviction petition under Section 14 (1) (e) read with Section 25(B) of the DRC Act for a property bearing No.C-60, Vijay Vihar, Phase-II, Delhi. In the eviction petition, it has been pleaded that the petitioner requires the suit property for his bona fide needs as he wants to open a mobile shop for his son Bhushan Vashisht who is presently unemployed.

(2.) It is also pleaded that the respondent has no other commercial or suitable premises to start any business/shop except the suit premises.

(3.) The petitioner filed his application for leave to defend. The Additional Rent Controller (in short the Rs. ARC') by the impugned order dismissed the said application for leave to defend and has passed the eviction order.