DHARAMVEER YADAV Vs. NIRMAL GUPTA

JUDGEMENT

(1.) Petitioner impugns order dated 07.11.2016 whereby the leave to defend application of the petitioner has been dismissed and an eviction order passed.

(2.) Subject eviction petition was filed by the respondent 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 room in property No.53/12, Gali No.5, Arya Nagar, Harijan Basti, Delhi more particularly as shown in red colour in the site plan annexed to the eviction petition.

(3.) Subject eviction petition was filed by the respondent contending that respondent and her husband are old aged persons and physically handicapped and they require the tenanted premises bonafidely for their use as a residence as well as for the residential use of their daughter and son-inlaw.