RANBIR SINGH Vs. JIYA RANI

JUDGEMENT

(1.) Petitioner impugns order dated 04.11.2016 whereby leave to defend application filed by the respondent no. 2/tenant was dismissed and an eviction order passed.

(2.) Subject eviction petition was filed by respondent no. 1/landlady on the ground of bonafide necessity under Section 14(1) (e) of the Delhi Rent Control Act, 1958 seeking eviction of the respondent no. 2 from the tenanted premises comprising of Shop No. T-428, 1/2 , of 5090, Phatak Mishri Khan, Main Bazar, Pahar Ganj, New Delhi, more particularly as shown in red colour in the site plan annexed to the eviction petition.

(3.) It was contended in the eviction petition by respondent no. 1 landlady that she is the owner/landlord of the tenanted premises and the same is required bonafidely for starting of her own business of ladies suits and fabrics.