RANI BHATIA Vs. SADHNA JAIN

JUDGEMENT

(1.) Petitioner impugns order dated 14.11.2018 whereby the Rent Controller has granted leave to defend the eviction petition to the respondents.

(2.) Petitioner has filed the subject eviction petition seeking eviction of the respondent, under Section 14(1)(e) of the Delhi Rent Control Act, 1958 on the ground of bona fide necessity, from Shop No. 1518, Ground Floor, Lajja Ram Building, Chandrawal Road, Subzi Mandi, Clock Tower, Delhi-7, more particularly as shown red colour in the site plan annexed to the eviction petition .

(3.) The ground pleaded by the petitioner is that the subject shop is owned by the petitioner, who had purchased the same by way of a registered sale deed dated 11.08.2011 from its previous owner. The shop was let out by the predecessor of the petitioner to the predecessor of the respondent.