KHALID KAMAL ALVI Vs. VIJAY KUMAR SACHDEV

JUDGEMENT

(1.) Petitioner impugns order dated 30.10.2017, whereby the eviction petition of the respondent has been allowed 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 Delhi Rent Control Act, 1958 from second Floor (Barsati floor), G-12, Jangpura Extension, New Delhi-110014, more particularly as shown in red colour in the site plan attached to the eviction petition.

(3.) Leave to defend the eviction petition was granted to the petitioner and impugned order was passed after trial finding the need of the respondent to be bonafide.