NARESH KUMAR Vs. REHMAT ELAHI

JUDGEMENT

(1.) Perusal of Memo of Parties shows that petitioner no. 1 had expired prior to filing of the petition leaving behind only petitioner no. 2 as the legal heirs. The name of petitioner no. 1 is struck off from the record.

(2.) Petitioner impugns order dated 22.04.2019, whereby the Leave to defend application of the petitioner has been dismissed by the Rent Controller and an eviction order passed.

(3.) Respondent had filed the subject eviction petition seeking eviction of the petitioner on the ground of bonafide necessity under Section 14(1)(e) of Delhi Rent Control Act, 1958 from a shop bearing Shop No. 1726, Ground Floor, 1 Madarsa Mir Jumla, Bazar Lal Kuan, Delhi - 110006, more particularly as shown in red colour in the site plan attached to the eviction petition.