MAHER ELAHI Vs. RUBANA HAROON

JUDGEMENT

(1.) Petitioner impugns order dated 13.10.2017 whereby leave to defend application of the petitioner has been dismissed and an eviction order passed.

(2.) Respondent had filed the subject eviction petition seeking eviction of the petitioner from shop bearing No. 686, Bali Saudagaran, Ballimaran, Chandni Chowk, Delhi, more particularly as shown in red colour in the site plan annexed with the eviction petition.

(3.) The ground of eviction pleaded by the respondent is that the enanted premises are required bonafide by the respondent and the members of her family dependent upon her. It is contended that the respondent is an educated person and wants to establish her business of shoes and her family comprises of her husband and a minor son. It is contended that the earning of the respondent's husband is not sufficient for herself and other dependent family members. Further it is contended that the respondent has no other reasonably suitably commercial premises in possession with her and the only property in her possession is residential.