PRITAM ARORA Vs. MANAK CHAND JAIN

JUDGEMENT

(1.) Petitioner impugns judgment dated 11.01.2016 whereby the application of the petitioner seeking leave to defend has been rejected.

(2.) Respondent had filed the subject eviction petition seeking eviction of the petitioner from one shop (converted into two shops), forming part of property no. 2847, Ward No. Vll, Mohalla Niyarian, G. B. Road, Delhi- 110006, more particularly as shown in red colour in the site plan annexed to the eviction petition.

(3.) Subject petition was filed by the respondent on the ground of bonafide necessity under Section 14(1) (e) of the Delhi Rent Control Act seeking eviction of the petitioner from the tenanted premises on the ground that his son was an Advocate by profession and he had no office and room for library or for the secretarial staff and the son was dependent on the respondent for the purposes of accommodation and no other reasonable suitable accommodation was available with him.