PRAKASH KAUR Vs. ASHA CHOPRA

JUDGEMENT

(1.) THE present petition under Section 14(1)(e) read with Section 25 B of the Delhi Rent Control Act, 1958 (hereinafter referred to as 'the Act') has been filed by the petitioner/defendant against the eviction order passed against her by the learned trial court on 6th January, 2012.

(2.) IT is stated that the father of the respondent Nos. 1 to 5 and the husband of the respondent No.6 i.e. Late Sh. Prithvi Raj was the owner of the property bearing No. C-4, Gururamdas Nagar, Laxmi Nagar, Delhi. The said property consists of 4 shops, out of which Shop No. 3 was given on rent to the petitioner. The 3 other shops are let out to other tenants. The suit premises i.e. Shop No. 3 was given to the petitioner on rent in September 2004 by Late Sh. Prithvi Raj at the monthly rent of Rs.4,000/-. After the expiry of Late Sh. Prithvi Raj, the respondent No. 5 & 6 filed a suit for possession against the petitioner which was rejected on the ground that the same was barred under Section 50 of the Act.

(3.) IT was contended that the respondent No. 5 in unmarried and unemployed and requires a shop to run business and respondents No. 2-4 who are the son in-laws of the respondent No. 6 though can run their own business, but due to non-availability of shops, they are facing problems and therefore, the respondent No. 6 wanted that her all children be settled happily who were currently facing financial crises, and for this purpose, she required all the shops to be vacated by the tenants.