JAWAHAR LAL BUDHIRAJA Vs. CHANDER MOHAN GUPTA

JUDGEMENT

(1.) Petitioner impugns order dated 04.01.2019 whereby the eviction petition filed by the respondent has been allowed after trial and an order of eviction has been passed against the petitioner.

(2.) Subject eviction petition was filed by the respondent with regard to one shop on the ground floor of property No.13/40, Geeta Colony, Delhi, more particularly as shown in red colour in the site plan annexed to eviction petition.

(3.) Subject eviction petition was filed by the respondent contending that he is the owner landlord of the tenanted premises and the tenanted premises was urgently required by him for his own use as he had no other property in his possession to open a showroom and he wanted to open his own showroom.