KAUSHALA DEVI BHARDWAJ Vs. BAGWAN SINGH BHANDARI

JUDGEMENT

(1.) Petitioner landlord impugns order dated 03.10.2018, whereby the leave to defend the eviction petition has been granted to the respondent on the ground that since it is a case of additional accommodation normally leave to defend should be allowed.

(2.) Petitioned had filed the subject eviction petition seeking eviction of the respondent from portion of First Floor of House No.1132-A/76, consisting of one room, kitchen combined latrine, bathroom, more particularly as shown in red colour in the site plan annexed with the eviction petition.

(3.) Petitioner had filed a petition under Section 14(1)(e) of the Delhi Rent Control Act on the ground of bonafide necessity inter-alia contending that the family of the petitioner comprises of petitioner herself aged about 65 years, her husband aged about 75 years along with three married sons, two married daughters and their respective families.