SATISH KUMAR Vs. RAJ RANI SABHARWAL

JUDGEMENT

(1.) Petitioner impugns order dated 13.08.2015, whereby the Leave to defend application of the petitioner has been dismissed and an eviction order passed.

(2.) Subject eviction petition was filed by late Shri Raj Rani Sabharwal, mother of the respondent under Section 14(1) (e) of Delhi Rent Control Act, 1958 seeking eviction of the petitioner on the ground of bonafide necessity from one Shop at ground floor of property bearing No. 575-A, Rishi Nagar, Shakur Basti, Delhi, more particularly as shown in red colour in the site plan attached to the eviction petition.

(3.) The ground on which the eviction petition was filed pleaded by Smt. Raj Rani was Sabharwal was that she has two sons and four daughters (except one daughter all daughters are married but they frequently visit the mother at her house) She is residing in subject property along with her sons and their family.