KISHAN CHAND RATHI Vs. UZMA SAJID

JUDGEMENT

(1.) Petitioner impugns order dated 12th October, 2018 whereby the leave to defend application filed by the petitioner, has been dismissed and the eviction order passed.

(2.) Subject eviction petition was filed by the respondent under Section 14(i)(e) of the Delhi Rent Control Act, on the ground of bona fide necessity seeking eviction of the petitioner from one shop on ground floor in property bearing No. 1206, Chandni Chowk, Delhi.

(3.) The ground pleaded by the respondent in the eviction petition was that the respondent literally for all practical purposes is the absolute owner of the tenanted premises and the tenanted premises are required bona fide for her own use andor for expending their business of salepurchase and export import of readymade cloths etc. andor starting new business.