ABDUL HAMEED Vs. MOHD AHMED

JUDGEMENT

(1.) Petitioner impugns order dated 30.01.2016 whereby the leave to defend application of the petitioner has been dismissed and eviction order passed.

(2.) Respondent had filed the subject eviction petition under Section 14(1)(e) of the Delhi Rent Control Act on the ground of bona fide necessity seeking eviction of the petitioner from one shop measuring 25.7 x 7.5 feet on the ground floor of the property bearing No.2559, Ward No. XI Bazar Tiraha Behram Khan, Daryaganj, Delhi, more particularly as shown red colour in the site plan annexed to the eviction petition.

(3.) The ground of eviction stated by the respondent was that the respondent is doing the work of manufacturing wires or drawing, at his residential accommodation and he has no other alternative commercial accommodation available with him. It is further contended that he has five sons and on account of paucity of accommodation, he has to shift the commercial activity from his residence. Further, it is contended that he also requires the tenanted premises for opening businesses by his sons.