MEDICURA CHEMISTS Vs. SATWANT KAUR

JUDGEMENT

(1.) Petitioner impugns order dated 08th March, 2019 whereby leave to defend application of the petitioner has been dismissed.

(2.) Respondent-Landlady had filed the subject eviction petition on the ground of bonafide necessity, under Section 14 (1) (e) of the Delhi Rent Control Act, 1958, seeking eviction of the petitioner from one shop bearing No. 2650/4, Bank Street, Karol Bagh, New Delhi, more particularly as shown in red colour in the site plan annexed with the eviction petition.

(3.) As per the respondent-landlady, the subject property was owned by Smt. Gurdevi, wife of Sh. Avtar Singh, who died on 19th January, 1964 leaving behind three sons and two daughters as the legal heirs. Respondent-landlady is one of the daughters. Smt. Gurdevi, during her life time executed a will bequeathing the property in favour of the respondent. Accordingly, on her demise on 19th January, 1964, respondent-landlady became the sole and absolute owner of the tenanted premises.