SHAKUNTALA DEVI Vs. SURESH KUMAT TANWAR

JUDGEMENT

(1.) Petitioner impugns order dated 15.3.2019 whereby the application seeking leave to defend filed by the petitioner / tenant has been dismissed by the learned Rent Controller.

(2.) Subject eviction petition was filed by the respondent /landlord, seeking eviction of the petitioner/tenant from the property bearing No.WZ-845, Nangal Raya, New Delhi, comprising of one room, Varandha, Bathroom, toilet, Kitchen and open courtyard, more particularly as shown with the red colour in the site plan attached to the eviction petition.

(3.) Petition was filed contending that the premises was required for bona fide use of the son of the respondent / landlord. It was contended that the son and his wife did not get along with the respondent's wife and accordingly, respondent wanted to settle his son in a separate accommodation.