DALIP KUMAR BAKSHI Vs. VIVEK KHURANA

JUDGEMENT

(1.) THIS rent control revision petition is filed under Section 25B(8) of the Delhi Rent Control Act, 1958 (in short 'DRC Act') impugning the judgment of the Additional Rent Controller (ARC) dated 26.3.2013 by which the ARC has dismissed the leave to defend application filed by the petitioner/tenant and has decreed the bonafide necessity eviction petition filed under Section 14(1)(e) of the DRC Act with respect to the tenanted premises being one shop no.2 in property no. WZ -201 (shop bearing no. WZ 201/2), Hari Nagar, G -Block, New Delhi -18.

(2.) IN the eviction petition, there were two petitioners and who are the respondents herein. In the eviction petition the need which was pleaded was for the respondent no.1 herein/petitioner no.1 in the eviction petition for the purpose of carrying on business after his coming back from Australia and that he had no other source of income and therefore wanted to use the suit/tenanted premises for commercial purpose of opening a business. Respondent no.1 pleaded that having no source of income he had no option but to start his own business and to rehabilitate himself.

(3.) BEFORE this Court, it is the second and third aspects which are argued on behalf of the petitioner/tenant by raising the following arguments: -