SHRIMATI DEVI Vs. NEW TIMES

JUDGEMENT

(1.) The petitioner is before this Court seeking to assail the judgment dated 25.02.2015 passed on the file of her case (E. No. 111/08) instituted on 05.11.2007 for eviction of the respondent on the ground of bona fide need for self and particularly of her married daughter and her family, the said case having been dismissed by the impugned judgment dated 25.02.2015 of the Rent Controller.

(2.) After some hearing, the learned counsel for the petitioner submitted on request that the impugned order may be set aside and the matter remanded to the Rent Controller so that the petitioner may suitably amend the pleadings to bring clarity to the need of the daughter on account of neither she nor her husband being in control or possession of any other residential property in their name in Delhi and also to adduce further evidence in support of such contentions. The learned counsel for the respondent fairly conceded that the said request may be granted, though the respondent reserving the right to continue to contest the case on merits.

(3.) The further request of the petitioner is that she is a 75 years old lady and, therefore, there is a need for expedition, the request being for suitable directions to the Rent Controller in this regard.