SUKHVINDER KAUR Vs. PREETI RAJPUT

JUDGEMENT

(1.) This revision petition challenges the impugned judgment dated 07.05.2018 passed by learned CCJ-cum-ARC, Pilot Court (Central District), Tis Hazari Courts in eviction petition No.E-279/2017 (New No.321/2017) whereby the leave to defend application filed by the petitioner was dismissed.

(2.) The respondent herein had filed an eviction petition under Section 14 (1) (e) of the Delhi Rent Control Act, 1958 (hereafter 'DRC Act') read with Section 25B (8) of the DRC Act qua the premises bearing No.2527/28, being part of built up property having Khasra No.521, Gali Nalwa, Chuna Mandi, Pahar Ganj, Delhi 110055, which premises was let out for residential purposes to the petitioner herein. It was alleged Sardar Pawanjit Singh Bawa the original owner / landlord of the property under an oral agreement to let, had let out the premises to one Ram Singh and thereafter the respondent came into possession of the same through Ram Singh. She latter attorned to S.Pawanjit Singh and became tenant.

(3.) It was alleged by the respondent the premises is required bonafidely by her for opening a coaching cum tuition centre and she has no other suitable and reasonable accommodation available with her for the said purposes. How the petitioner became an owner of the property is enumerated in para No.9 of the petition and is not repeated for brevity.