HARMEET SINGH Vs. DALIP KUMAR

JUDGEMENT

(1.) Petitioner/Tenant impugns order dated 14.09.2018 whereby leave to defend application filed by the petitioner has been dismissed and an eviction order passed.

(2.) Subject petition was filed by the Respondents, under section 14(1)(e) of the Delhi Rent Control Act, 1958 (hereinafter referred to as the Act), on the ground of bonafide necessity, with regard to one shop situated in property bearing No. 3045, Gali No. 37, Beadonpura, Karol Bagh, New Delhi, more particularly as shown in red colour in the site plan attached to the eviction petition.

(3.) The case set up by the Respondents/Landlords is that they are the owners of property bearing No. 3045, Gali No. 37, Beadonpura, Karol Bagh, New Delhi, having acquired the same from their predecessor who had acquired title to the said property from the Delhi Improvement Trust.