ZUBIAR Vs. AMIRUDDIN

JUDGEMENT

(1.) Petitioner impugns order dated 18.01.2017, whereby eviction petition filed by the petitioner has been dismissed and eviction order passed.

(2.) Subject eviction petition was filed by the respondent seeking eviction of the petitioner on the ground of bonafide necessity under Section 14(1) (e) of the Delhi Rent Control Act, 1958 in respect of tenanted premises i.e. one room along with bathroom and toilet on the second floor of property bearing No. 2335, Gali Dugdugi Shah, Turkman Gate, Delhi, more particularly as shown in red colour in the site plan annexed with the eviction petition (Ex. PW1/1).

(3.) The contention of the respondent-landlord in the eviction petition was that the family of the respondent-landlord is very large and is dependent upon the respondent. It is contended that the two sons of the respondent are major and are likely to be married very soon. Besides this there are other school going children who required study room.