NARENDER KUMAR JAIN Vs. P. D. SHARMA

JUDGEMENT

(1.) Petitioner/Tenant impugns order dated 04.07.2016, whereby the leave to defend application of the petitioner has been dismissed.

(2.) Respondent/Landlord filed an eviction petition under Section 14 (1) (b) and 14 (1) (e) of the Delhi Rent Control Act, 1958, seeking eviction of the petitioner from one shop measuring 10 ft. x 8 ft, on the ground floor in premises bearing no.1453, Gali No.100, Talab Road, Tri Nagar, Delhi-110035.

(3.) The need expressed by the respondent in the eviction petition was that he is a retired person from Government services and aged about 71 years as on the date of filing of the petition and on account of his health it was difficult for him to travel by public transport and he wanted to purchase a car and needed the tenanted premises for making a garage for parking his car.