VISHWANATH Vs. GURMEET SINGH

JUDGEMENT

(1.) Petitioner impugns order dated 20.02.2015 whereby leave to defend application of the petitioner has been dismissed and eviction order passed.

(2.) Subject eviction petition was filed by the respondent on the ground of bonafide necessity under Section 14(1) (e) of the Delhi Rent Control Act seeking eviction of the petitioner from one shop bearing Shop No. 5 in property bearing No. WZ-161/12/2, (New No. A-37), Khazan Basti, Nangla Raya, Mayapuri, New Delhi, more particularly as shown in red colour in the site plan attached to the eviction petition.

(3.) The ground of eviction pleaded by the respondent is that he has a big family and is unemployed and has tried to locate a job but could not get a job and is in need of a shop for earning his livelihood and wants to run a Restaurant for which the subject tenanted premises is required.