VED PRAKASH Vs. SURAJ SAXENA

JUDGEMENT

(1.) AGGRIEVED by the order dated 1st July, 2014 passed by the learned Rent Controller allowing the eviction petition filed by the respondent Smt. Suraj Mukhi the petitioner prefers the present petition. Smt. Suraj Mukhi, wife of late Gopi Chand had filed an eviction petition No.E -74/2011 before the Rent Controller seeking eviction of the petitioner from the premises situated at plot No.209, P.O. Block Krishna Nagar, Delhi i.e. two rooms and one store room on the ground floor which had been let out for residential purposes but converted to commercial purpose. During the pendency of eviction petition Smt. Suraj Mukhi passed away and thus the respondents who are her legal heirs were impleaded as parties.

(2.) THE respondents in the eviction petition plead that they have a large family, thus requiring at least 21 rooms and one garage, therefore seeking eviction on bona -fide requirement. According to the eviction petition the family of Smt. Suraj Mukhi besides herself consisted:

(3.) THE details of the portion of the entire property under use and occupation of Smt. Suraj Mukhi's family are as under: