SAKEENA BEGUM Vs. MIRAJ AHMED

JUDGEMENT

(1.) ORDER impugned is the order dated 20.5.2000. The petition filed by the landlord under Section 14(1)(e) of the Delhi Rent Control Act (hereinafter referred to as the DRCA) seeking eviction of the tenant on the ground of bonafide requirement had been decreed.

(2.) RECORD shows that the present eviction has been filed by the landlord Miraj Ahmed against the legal representatives of his original tenant who was Mohd.Sharif. This eviction petition had been filed in September 1988. The tenanted premises have been described as House No.848, Gali Godonwali Haveli Azamkhan, Bazar Chitli Qabar, Jamamasjid, Delhi consisting of two rooms, one kothri, one latrine with an open court yard an unauthorized room had also been constructed by the tenant (as depicted in red colour in the site plan). Premises were required bonafide by the petitioner for his own need and for the need of his family members. Contention in the eviction petition was that the petitioner has a large joint family comprising of himself, his wife, his aged parents, five married sons, daughters-in-law, two married daughters, two sons-in-law and grandchildren. The accommodation presently available with them is insufficient. He is living in a rented accommodation at 2222, Kucha Chelan, Daryaganj, Delhi where he is in accommodation of two rooms; one room on the ground floor and one room on the first floor; there is one latrine, bath room and kitchen. This accommodation is not sufficient for him and for the family members who are dependent upon him.

(3.) ORAL and documentary evidence was led.