GEETA KAPOOR Vs. JAIPAL

JUDGEMENT

(1.) Petitioner impugns order dated 12.04.2019 whereby leave to defend application of the petitioner has been dismissed and an eviction order passed.

(2.) Respondent no. 1 and 2 had filed the subject eviction petition seeking eviction of the petitioner from shop bearing private No. 4, in property bearing Municipal No. 5, Church Mission Road, Fatepuri, Delhi, on the ground of bonafide necessity under Section 14 (1) (e) of the Delhi Rent Control Act, 1958, more particularly as shown in red colour in the site plan attached with the eviction petition.

(3.) Respondent no. 1 and 2 had filed the subject eviction petition contending that their father had purchased the property from its previous owner namely Babu Lal Jatia Dharmarth Trust, Laxman Ganj, Khurja by virtue of a registered sale deed dated 26.06.1997.