SHADAB RAZA Vs. C.P SINGH

JUDGEMENT

(1.) The petitioner Shri Shadab Raza assails the impugned order dated 07.04.2018 of the learned ARC, Pilot Court, Central District, Tis Hazari Courts in E-765/2017, CIS No.888/2017, vide which order, the application filed by the respondent nos.1 and 2 to the said eviction petition seeking leave to defend to eviction petition, was allowed and the respondents were granted leave to defend to eviction petition.

(2.) The Eviction Petition filed by the petitioner herein under Section 14 (1)(e) r/w Section 25-B of the Delhi Rent Control Act, 1958 (as amended) sought the eviction of the respondent nos.1 and 2 from the tenanted premises forming the part of Shop No.7289, Old Rohtak Road, Near Railway Bridge, Azad Market, Delhi-110006 submitting to the effect that the said premises had been let out to the father of the respondents Shri Jasbeer Singh for commercial purposes/use and after the death of late Jasbeer Singh, the respondents became the statutory tenants and that the petitioner needs the shop bonafidely to run his own business independently for his own survival as well as that of the family.

(3.) The petitioner has submitted that he got married on 17.04.2015 and after his marriage, his responsibilities have increased towards his wife, family, new born baby as well as towards his unmarried sisters. Thus, the petitioner is in bona fide need and requirement of the shop in question.