RAVI KUMAR GARG Vs. SEEMA GUPTA AND ORS.

JUDGEMENT

(1.) Order impugned before this Court is the order dated 23.9.2014 wherein in the eviction petition filed by the landlord Mukesh Kumar seeking eviction of his tenant Ravi Kumar Garg under Sec. 14(1) (e) read with Sec. 25B of the Delhi Rent Control Act (DRCA) stood decreed. This was after trial.

(2.) Petitioner/tenant is aggrieved by this finding. This Court has been informed that in the course of these proceedings execution of the decree had been effected and suit property had been taken over by the landlord on 17.9.2015.

(3.) Record discloses that an eviction petition had been filed by the landlord under Sec. 14(1) (e) of the DRCA. The petitioner claimed himself to the owner of the premises. The premises have been described as premises no.3649, Gali Rura Achar Wali, Chawri Bazar, Delhi comprising of two rooms bearing no.3649/14 and 3649/16; these two properties had been let out by two separate rent agreements entered inter se the parties. There is no dispute about the landlord -tenant relationship. The landlord has described his bona fide need in para 18(a) of the petition. His bona fide need is encompassed on the facts that his daughter -in -law who is a law graduate requires the premises to establish her practice as an advocate; her husband is also an advocate; both of them wish to carry on the same profession; her husband is carrying out chamber practice from the same floor of the building in an adjacent room.