ARYA SAMAJ Vs. SHAKUNTALA BAKSHI

JUDGEMENT

(1.) The petitioner (respondent in the eviction petition) has filed the abovementioned Civil Revision Petition under Section 25-B(8) of the Delhi Rent Control Act, 1958 (in short, called the "DRC Act") against the order dated 7th April, 2011 passed by the learned Addl. Rent Controller (South), Delhi in Eviction Petition bearing No.E-15/10 whereby the eviction order was passed against the petitioner by dismissing the application for leave to defend in favour of the respondent, directing the petitioner to vacate the half portion of big hall on the ground floor (North-East Side) in the property bearing No.18/1, (Old No.948/2, Ward No.1), Mehrauli, New Delhi-110030, shown in red colour in site plan Ex.C-1 (hereinafter referred to as the "Suit Premises").

(2.) Brief facts are that the respondent filed an eviction petition under Section 14(1)(e) read with Section 25-B of the DRC Act against the petitioner on the ground of bonafide requirement. The respondent is the owner/landlady of the property bearing No.18/1 which is a two storeyed house. The petitioner is a tenant in the suit premises. The said property was originally purchased by Sh.Ram Dayal in public auction from competent Officer, Rehabilitation Department, Jaisalmer House, New Delhi vide Certificate of Sale dated 4th November, 1963. Said Sh.Ram Dayal sold vertical half portion of the said two-storeyed house consisting of ground and first floor to the husband of the petitioner, Late Sh.J.N.Bakshi vide Agreement to Sell and other sale documents. At the time of entering into the said Agreement to Sell, the petitioner was occupying the suit premises.

(3.) In addition to the suit premises, there are two more rooms, portion of hall and attached open verandah on the ground floor which is in possession of another tenant against whom the respondent has already initiated eviction proceedings.