SANJAY WADHWA Vs. SURAJ PRAKASH PAHWA

JUDGEMENT

(1.) Cm APPL. 40914/2019 (Exemption)

(2.) Subject eviction petition was filed by the respondent seeking eviction of the petitioner on the ground of bonafide necessity, under section 14(1)(e) of the Delhi Rent Control Act, 1958 from Shop bearing No. 39 40 on the ground floor of property bearing No.IX/1604, Krishna Market, Gandhi Nagar, Delhi-110031 more particularly as shown in red colour annexed to the eviction petition.

(3.) The ground mentioned in the eviction petition by the respondent was that the respondent was running his business from a portion of the property and was able to earn only Rs.16,000/- per month from all sources and he was unable to bear the day to day as well as monthly expenses of his family members. In those circumstances, it was alleged that the wife of the respondent wanted to start a readymade ladies garments business from the tenanted premises.