SIBHA ANWAR & ANR Vs. ANWAR AHMAD

JUDGEMENT

(1.) Petitioner impugns order dated 14.11.2017 passed by the Trial Court, whereby the petitioner was permitted to be evicted from the residential house, which was an allotted residence to the respondent by the Jamia Milia Islamia University. Alternatively petitioner was seeking a direction to the respondent to arrange an alternative residence.

(2.) Parties were referred to mediation; however the mediation was not successful. With the intervention of the Court, parties settled their disputes and Respondent undertook to arrange for an alternative accommodation for the petitioner.

(3.) As per the undertaking given to the Court, the petitioner has vacated the property of the Jamia Milia Islamia University which had earlier been allotted to the respondent being an employee of the Jamia University and shifted to the alternative accommodation taken on rent by the respondent.