BALEY PERSHAD Vs. ANIL KUMAR & ORS.

JUDGEMENT

(1.) The judgment impugned before this court is the impugned judgment dated 25.07.2009 wherein the eviction petition filed by the landlord under Sec. 14(1)(e) of the Delhi Rent Control Act (DRCA) had been dismissed.

(2.) Record shows that the present eviction petition has been filed by the landlord against his tenant; the suit premises which have been tenanted out to the tenant comprise of one room and one kitchen on the ground floor of the premises bearing No. 345A, Ward No. 19, Kishan Ganj, Gali No. 1, Bagh Kare Khan, Delhi; the tenant is occupying the suit premises at a monthly rent of Rs. 14/ -. Contention of the landlord is that the premises are required by him bonafidely for himself and his family members who are dependent upon him who comprise of his three sons of whom one is married and two married daughters who regularly visit him. The accommodation which is presently available with him is not sufficient for his need; present eviction petition has accordingly been filed.

(3.) In the written statement these facts were disputed; contention was that the petitioner is not the landlord of the premises bearing No. 345A, Ward No. 19, Kishan Ganj, Gali No. 1, Bagh Kare Khan, Delhi from where the eviction has been sought; further, he has sufficient accommodation with him; details have been given in the written statement.