SANJIV GUPTA Vs. S.S. VERMA

JUDGEMENT

(1.) The hearing has been conducted through hybrid mode (physical and virtual hearing). 1. The petitioners impugn the order dtd. 24/10/2019 passed by the learned Additional Rent Controller ('ARC'), Patiala House Courts, New Delhi, granting the respondent-tenant Leave to Defend, in the petitioner's application seeking the tenant's eviction under sec. 14(1) (e) of the Delhi Rent Control Act, 1958. Since 1983, the tenant is in occupation of the tenanted premises comprising two rooms- one large and one small, one pantry, one wash room and an open area in the rear portion of the building numbered as 82/10, First Floor, Tolstoy Lane, Janpath, New Delhi. The property is located in New Delhi's most prestigious commercial area. The tenanted area marked in the site plan filed with the eviction petition is reproduced hereunder:-

(2.) The son and daughter-in-law of petitioner no.1 are professionals. Since 2009 the son is a practicing advocate in Delhi, his wife is a Chartered Accountant. They are dependent upon petitioner no. 1 for their office accommodation and would like to be provided the same at the earliest so that they can firmly establish and augment their professional career. According to them, there can be no other place more suitable, convenient and a more prestigious, address than the tenanted premises which lies in the heart of New Delhi, i.e. Connaught Place.same at the earliest so that they can firmly establish and augment their professional career.

(3.) There is no dispute qua the existence of landlord-tenant relationship. The petitioners/landlords have brought on record documents to show their right and title in the property. It has been mentioned in the impugned order as under: