LAWS(DLH)-2019-10-185

RANVIR SINGH Vs. RAJINDER KUMAR JAIN

Decided On October 18, 2019
RANVIR SINGH Appellant
V/S
RAJINDER KUMAR JAIN Respondents

JUDGEMENT

(1.) Petitioner impugns order dated 01.12.2015 whereby the leave to defend application of the petitioner has been dismissed and an eviction order passed.

(2.) Subject eviction petition was filed by the respondent on bonafide necessity under Section 14(1)(e) of the Delhi Rent Control Act seeking eviction of the petitioner from one room measuring 9 feet x 10 feet besides bathroom on the first floor in property No.1878, Gali No.2 & 3, Kailash Nagar, Gandhi Nagar, Delhi-110031.

(3.) Subject eviction petition was filed by the respondent contending that the respondent along with his son and son's family is residing in the subject property. It is contended that respondent is doing his independent business along with his brother from another property in Pahari Dheeraj and the son of the respondent was doing fabrication business from adjoining property which is a rented accommodation. It is contended that the respondent requires six rooms for residence and the son of the respondent wants to expand his business and to shift to the ground floor of the subject property.