SUSHEELA DEVI Vs. UNION OF INDIA

JUDGEMENT

(1.) The Petitioner has impugned the order dated 17th March, 2005 passed by Rent Control Tribunal dismissing the appeal of the petitioner against the order dated 17th February, 2005 passed by the Additional Rent Controller dismissing the objections of the petitioner against the order of eviction dated 15th October, 1996 passed against petitioner under Section 14(1)(e) of Delhi Rent Control Act, 1958.

(2.) To comprehend the controversy, the following facts are relevant. Shri Ved Prakash, predecessor of the respondents, filed an eviction petition being E-32/85 titled Ved Prakash vs. Smt. Raj Rani under Section 14(1)(e) of Delhi Rent Control Act 1958 contending that he is the owner/landlord of the premises No.WZ-40/A, Krishna Puri, New Delhi, which was let out to Shri Ajit Ram at a monthly rent of Rs.15/- and a rent deed dated 26th August, 1984 was executed. Shri Ved Prakash s/o Shri Kunj Lal, landlord was in financial difficulties and therefore he had taken a loan of Rs.1700/- from Shri Ajit Ram and executed an agreement to execute the mortgage deed on 22nd September, 1972. Under the agreement it was categorically stipulated that the possession is not being given to mortgagee. Shri Ajit Ram had agreed to give a loan of Rs.2000/- and since only Rs.1700/- was given, he had to pay another amount of Rs.300/-.

(3.) Since late Shri Ved Prakash, owner/landlord of the premises, predecessor of respondent Nos.1 to 3 had retired from a Government office and he did not have suitable residential accommodation available to him for his residence and his family members, therefore, he filed an eviction petition on the ground of bonafide requirement. The petition filed by Shri Ved Prakash, deceased, was contested by the petitioner contending that her brother is also a legal heir of late Shri Ajit Ram and a necessary party and there is no relationship of landlord and tenant between them. The petitioner contended in the earlier eviction petition that Shri Ved Prakash had mortgaged the premises with possession in favour of her father, Shri Ajit Ram for Rs.2000/- out of which Rs.1700/- was paid to late Shri Ved Prakash on 27th September, 1972 and Rs.300/- remained to be paid which was to be given to late Shri Ved Prakash at the time of registration of the mortgage deed. However, Shri Ved Prakash did not get the mortgage deed executed and registered in favour of her father. It was also contended that a sum of Rs.300/- was sent to Shri Ved Prakash by money order which was received, however, the mortgage deed was not got registered.