RAMESH KUMAR BAGGA Vs. KAILASH MAKKAR

JUDGEMENT

(1.) Petitioner impugns order dated 04.05.2017, whereby the Leave to defend application of the petitioner has been dismissed and an eviction order passed.

(2.) Subject eviction petition has been filed by the respondents on the ground of bonafide necessity under Section 14(1) (e) of Delhi Rent Control Act, 1958 with regard to a shop No.1 in property No.WZ-113/1, Meenakshi Garden, Tilak Nagar, New Delhi, more particularly as shown in red colour in the site plan attached to the eviction petition.

(3.) Respondents had filed the subject eviction petition contending that they are the owners/landlords of the property in which the tenanted premises is situated, having purchased the same from the previous owners by a registered sale deed dated 09.09.1987.