ANIL KUMAR GUPTA Vs. CHETAN LAL

JUDGEMENT

(1.) Petitioner impugns order dated 02.03.2019 whereby leave to defend application of the petitioner has been dismissed and an eviction order passed.

(2.) Respondent had filed the subject eviction petition seeking eviction of the petitioner on the ground of bonafide necessity under Section 14 (1) (e) of the Delhi Rent Control Act, 1958 from first floor of property bearing No. 634, Gali No. 14, Adarsh Mohalla, Maujpur, Delhi (consisting of two rooms, latrine, bath, kitchen, balcony, lobby), more particularly as shown in red colour in the site plan attached with the eviction petition.

(3.) Respondent had filed the subject eviction petition contending that subject property is situated in an area measuring 75 sq. yards which consists on ground floor and first floor. The ground floor consists of one hall measuring 15'x45' ft., latrine and bath therein and first floor consists of two rooms, kitchen, latrine, bath, balcony and lobby which is under the tenancy of petitioner herein.