SHIV RAM Vs. ANAND KUMAR

JUDGEMENT

(1.) Petitioner impugns judgment dated 05.07.2019 whereby the petition filed by the petitioner for eviction of the respondent on the ground of bonafide necessity under Section 14 (1) (e) of Delhi Rent Control Act, 1958 has been dismissed after trial.

(2.) Subject eviction petition was filed by the petitioner with regard to one room out of the residential building in property bearing No. D- 1/230, Nand Nagari, Delhi.

(3.) The defence taken by the respondent was that he is not a tenant in the property and that the property was jointly allotted to the petitioner as well as the father of the respondent i.e. late Shri Shanti Swaroop in the year 1976 by the Delhi Development Authority (DDA) and being the son of Shri Shanti Swaroop he is a co-owner of the subject property and in possession of the said shop in his own right.