HARPAL SINGH Vs. NARINDER KUMAR

JUDGEMENT

(1.) Petitioner impugns order dated 08.01.2019 whereby leave to defend application of the petitioner has been dismissed and eviction order passed.

(2.) Subject eviction petition was filed by the respondent seeking eviction of the petitioner from Shop No. 2 & 5 and Godown in property bearing No. 3815-16, Gali No. 22, Regharpura, Arya Samaj Road, Karol Bagh, New Delhi, more particularly as shown in red colour in the site plan annexed with the eviction petition.

(3.) The ground of eviction propounded by the respondents is that the father of the respondents was carrying on his own independent business under the name and style of M/s Atma Ram & Sons as a proprietor thereof in Shop No. 3 & 4. It was contended that respondent no. 1 was not possessed of any commercial space in his own name or possession and he was constrained to assist his father due to paucity of commercial accommodation.