ARVIND AGGARWAL Vs. JAGWAT PRASAD

JUDGEMENT

(1.) Petitioner impugns judgment dated 27.01.2016 whereby the eviction petition filed by the respondent landlord on the ground of bonafide necessity under section 14(1)(e) of the Delhi Rent Control Act, 1958 has been allowed after trial.

(2.) Subject eviction petition was filed by the respondent/landlord with respect to one shop in property bearing No.1047, Ground floor, Main Bazar, Lal Kuan, Delhi-110006, more particularly as shown in blue colour in the site plan annexed to the eviction petition.

(3.) Subject eviction petition was filed by the respondent/landlord contending that he is the owner/landlord of the tenanted premises and said premises was required bonafide for the use of his son. It was contended that the son of the respondent was then unemployed and required bonafidely the said premises/shop for running the business for earning his livelihood for himself and for his dependant family members.