SANJAY KUMAR Vs. ANIL AGGARWAL

JUDGEMENT

(1.) Petitioner impugns order dated 29.10.2018 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 the Delhi Rent Control Act, 1958 from Shop no. 361, Chitla Gate, Chawri Bazar, Delhi (measuring 3.3 ft x 2.6 ft.), more particularly as shown in red colour in the site plan attached with the eviction petition.

(3.) The ground of eviction stated by the petitioner is that besides the subject property, petitioner has another property bearing No. 417, Chitla Gate, Chawri Bazar, Delhi which is occupied by the seven tenants and the property is a dangerous building and a notice has already been issued to the tenants and an eviction petition against the tenants has already been filed.