JUDGEMENT
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(1.)+ RC. REV. No.242/2012 and C.M. Nos.11866/2014 (for stay) & 11868/2014 (for bringing on record additional evidence/document)
(2.)There are tenants in the city of Delhi who earn lacs and lacs of rupees from the tenanted premises, and obviously they are entitled to earn whatever amount they can from their business, but once the landlords need bonafidely the tenanted premises, tenants cannot create obstacles to eviction, which efforts are obviously aided and supported by very passionate arguments of their counsel.
(3.)In the present case, the landlord requires the suit premises for the bonafide commercial needs of his son who is doing a property consultant business and also for the bonafide need of his daughter-in-law who is a management graduate and wants to open a boutique of ladies wear and for which purpose the suit premises; which are a huge premises of approximately 40'1.6" X 19' in size on ground floor alongwith the mezzanine floor (penchhatti) covering about 3/4th (27'8" X 19'10") of the area of the shop; are ideally suited.
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