BISHAMBER DASS PRAN NATH Vs. MADHU KAPOOR

JUDGEMENT

(1.) Rc.Rev. 309/2016 & CM APPL.22066/2016 (for filing additional documents), CM APPL.22509/2016 (stay), CM APPL.37576/2017 (under Order 340 Cr.P.C.), CM APPL.48834/2018 (to bring on record the supplementary affidavit)

(2.) Respondents had filed the subject eviction petition seeking eviction of the petitioners from a shop measuring 109 sq. ft. in a property bearing No.1210, Chandni Chowk, more particularly as shown in red colour in the site plan annexed to the eviction petition.

(3.) Respondents had filed the subject petition seeking eviction of the petitioners contending that the son of the respondent No.2 was an educated youth and was unemployed and dependent on the respondents and was in dire need of the premises to start his shop/business and neither he nor the respondents had any other reasonable suitable premises from which he could start his business.