CHAMAN LAL MITTAL Vs. KAMINI SHARMA

JUDGEMENT

(1.) C M APPL.35633/2019 (exemption)

(2.) Respondent filed the subject petition under Section 14(1)(e) of the Delhi Rent Control Act seeking eviction of the petitioner from two shops situated in property bearing No.6153, Block 1, Dev Nagar, Karol Bagh, more particularly, as shown in red colour in the site plain annexed with the eviction petition.

(3.) The ground of eviction inter alia was that the entire property consists of the ground, first and second floor whereas the first and the second floor of the property were being used for the purposes of residence by the petitioner and his sons who are residing therein with their families and the ground floor was given on rent to various tenants.