DILPREET SINGH GANDHI Vs. NEERAJ

JUDGEMENT

(1.) Petitioner impugns order dated 08.11.2017, whereby, leave to defend application of the petitioner has been dismissed and eviction order passed.

(2.) Respondent had filed the subject eviction petition seeking eviction of the petitioner on the ground of bonafide necessity under Section 14(1) (e) of the Delhi Rent Control Act, 1958 from one shop measuring 15 sq. yards in property No.386, Ground Floor, Kucha Bulaqui Begum, Dariba Kalan, Delhi, more particularly, as shown in red colour in the site plan annexed with the petition.

(3.) Subject eviction petition was filed by the respondents contending that they are the co-owners of the property having succeeded to the same on demise of their father. It is contended in the eviction petition that the respondent No.1 was working as an employee under a property dealer and the respondent No.2 was working as an employee in a cloth house. It is contended that they have their own families and have decided to start their own cloth business including tailoring business at the tenanted premises. It is contended that the wife of the respondent No.1 was doing tailoring course in order to gain knowledge in the business. It is contended that they had no other alternative suitable accommodation from which business could be carried on.