SURESH KUMAR ANAND Vs. SUMAN BALA

JUDGEMENT

(1.) This revision petition is filed under Section 25B(8) of the Delhi Rent Control Act, 1958 (hereinafter referred to as 'the Act') impugning the judgment of the Additional Rent Controller dated 26.2.2013 by which the leave to defend application filed by the petitioner/tenant has been dismissed and the eviction decree in the bonafide necessity petition under Section 14(1)(e) of the Act has been passed with respect to the tenanted shop bearing private no.4 in property bearing no.2523/193, Tri Nagar, Delhi-110035.

(2.) The subject eviction petition for bonafide necessity was filed inasmuch as the respondent/landlady stated that she needed the suit property to open a ladies boutique/tailoring shop because the family needed to augment the income. It was also stated that the rental income from the shop is very less and the respondent's husband is not earning well from the stationery shop which is adjacent to the suit premises, and therefore eviction be ordered of the petitioner/tenant.

(3.) The Additional Rent Controller has held that the respondent/landlady is the owner/landlady of the suit premises and that the respondent/landlady needs the suit premises bonafidely for her business purpose. Accordingly, eviction of the petitioner/tenant has been ordered.