SHRI ZIAULLAH Vs. REGHU VANSH MANI SHARMA

JUDGEMENT

(1.) RC.REV. 382/2019 and CM APPL.28911/2019 (stay) Petitioner impugns order dated 23.01.2019, whereby, leave to defend application of the petitioner has been dismissed and an 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 Delhi Rent Control Act, 1958 from one shop on the ground floor of Property No.2665, Gali No.3, Beadonpura, Karol Bagh, more particularly as shown in red colour in the site plan annexed to the eviction petition.

(3.) Respondent had filed the subject eviction petition contending that the respondent had become the owners of one shop on the ground floor and three shops on the first floor of the subject property by virtue of a Gift Deed executed by Smt. Kuntal Kumari.