CHANDER MUKHI & ORS Vs. PARVEEN GOSWAMI

JUDGEMENT

(1.) C.M.No.15369/2014

(2.) The respondent/landlord filed the bonafide necessity eviction petition pleading that he is presently living with his father in the father's property at M-136, Shastri Nagar, Delhi, and since there have been some disputes between him and his father, his father filed a police complaint against him and now the father is pressurising him to vacate the property, and consequently the respondent/landlord needs his own premises and hence has sought eviction of the petitioners/tenants.

(3.) At this stage, I may note that even if there are no bad relations of the son with the father, and though there is on record a Police complaint dated 03.5.2012, and which even if I take the same as manipulated as urged on behalf of the petitioners/tenants, yet, it is settled law that any person cannot be forced to continue to stay in a premises which is not owned by him; even if the premises where he is staying belongs to his own father; and the law cannot force a person to keep on living on the premises of someone else and not shift to his own premises.