(1.) None is present on behalf of the Respondent No. 4 despite service. Respondent No. 4 is the brother of the petitioners/landlord and is a co-owner of the subject property. He has filed his affidavit of no objection to the eviction petition.
(2.) Petitioner/landlord impugns order dated 04.04.2019 whereby eviction petition filed by the petitioner under Section 14 (1) (e) of Delhi Rent Control Act , 1958 on the ground of bonafide necessity has been dismissed by the Rent Controller after trial.
(3.) Petitioner had filed the subject eviction petition seeking eviction of the respondents from one room, one kitchen, one bathroom/WC on the first floor of Property bearing No. 11203, First Floor, Mandir Road, Gaushala Marg, Kishan Ganj, Near Arya Samaj Mandir, Delhi-110006, more particularly as shown in red colour in the site plan annexed to the eviction petition.