D C GUPTA Vs. SAROJ GAUR

JUDGEMENT

(1.) Petitioner impugns the order dated 24.04.2019 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 from one shop situated at ground floor of Property No.2774/1, Gali Nos.20 and 21, Beadon Pura, Karol Bagh, more particularly, as shown in red colour in the site plan annexed to the eviction petition.

(3.) Petition was filed by the respondent under Section 14(i)(e) of the Delhi Rent Control Act contending that the respondent has no source of income and requires the tenanted premise for starting her own business to meet her day-to-day expenses.