SURINDER KUMAR SOOD Vs. SURESH KUMAR MATHUR

JUDGEMENT

(1.) Petitioner impugns order dated 29.05.2017 whereby the leave to defend application filed by the respondent has been allowed.

(2.) Subject petition was filed by the petitioner under Section 14(1)(e) of the Delhi Rent Control Act seeking eviction of the respondent from one shop on the ground floor bearing Shop No.1 in property bearing No.H-12, Main Market, Laxmi Nagar, Delhi, more particularly as shown in red colour in the site plan annexed to the eviction petition.

(3.) The ground of eviction pleaded by the petitioner was that the only son of the petitioner is fully dependant upon him and petitioner wanted to expand his business which is presently being run in the name and style of M/s. New Fashion Wear from another shop on the ground floor in the subject property.