SURENDER KUMAR Vs. M SALIM

JUDGEMENT

(1.) This revision challenges the impugned judgment dated 24.09.2016 passed by the learned Additional Rent Controller-02 (Central), Tis Hazari Courts (hereinafter 'Trial Court') in Eviction Petition E-80497/2016 in Mr.M.Salim vs Surender Kumar filed by the landlord/respondent herein against the tenant/petitioner herein under Section 14 (1) (e) of the Delhi Rent Control Act, 1958 (DRC Act).

(2.) The learned Trial Court vide impugned order dismissed the leave to defend application of the petitioner and passed an eviction order in respect of shop No.2033, Rodgran, Lal Kuan, Delhi 110006 (hereinafter 'tenanted shop').

(3.) Before coming to the legality of the impugned order, let me first find out the basis for filing of this eviction petition by the respondent. The respondent has filed the eviction petition for bonafide need on following grounds:-