RAMESH CHAND Vs. SHYAMA ARORA

JUDGEMENT

(1.) This petition challenges the impugned order dated 07.04.2018 whereby the eviction petition filed by the petitioner herein was dismissed after evidence. Before coming to the issues raised it would be appropriate to state few facts.

(2.) The petitioner herein filed an eviction petition in respect of a shop at No.97, Block-D, Gali No.6, Shashi Garden, Patparganj, Delhi. The said premises is required by the petitioner for his daughter in law to start a garment business.

(3.) Admittedly the petitioner has two sons and three daughters; all are since married. The petitioner is a senior citizen of 65 years of age and has a meager income as he runs a general store in a shop situated in the same property. His elder son is married having two minor sons and is doing a private job. The wife of his elder son Raju wants to start a business of garments. His second son Mr.Duli Chand has recently started a business of cyber café in the name and style of M/s.Internet Zone to earn his livelihood and to support his family. All the daughters of the petitioner are since married and thus the petitioner needs the shop in question for his daughter in law viz. Mrs.Poonam w/o Raju.