SHAKUNTALA DEVI Vs. DALIP KUMAR

JUDGEMENT

(1.) The petitioner filed an eviction petition against the respondents under section 14(1)(e) of the Delhi Rent Control Act, 1958 (hereinafter referred to as the "said Act") on account of bona fide requirement of the petitioner-landlord in respect of the tenanted premises for the residence of herself and her family.

(2.) The petitioner is a senior citizen and the tenanted premises consists of a two room set with a kitchen and a combined bath room and latrine, a common court yard on the ground floor of the property bearing no. 1826-27, Chunna Mandi, Paharganj Mandi, New Delhi. The premises were stated to be let out to Smt.Bhajan Kaur Predecessor in interest of the respondents for residential purposes. Smt. Kaur passed away on 16.08.1996 and thereafter the respondents are stated to have become joint tenants in the tenanted premises by operation of law.

(3.) The petitioner claims right of ownership being a landlady of the property in question in pursuance to a registered sale deed dated 16.05.1977. The extent of accommodation available with the petitioner is a drawing room, a dining room, two bed rooms besides kitchen, store etc on the first floor and a two room set on the second floor. The family of the petitioner consists of two sons and three daughters who are all married. The younger son of the petitioner was stated to residing on the first floor of the property and her married daughter Smt. Usha Malik was stated to be looking after in her old age.