NIKUNJ SINGHANIA Vs. SEHGAL SONS

JUDGEMENT

(1.) Petitionerlandlord impugns order dated 06.10.2017, whereby the eviction petition filed by the petitioner was dismissed after Trial.

(2.) Petitioner had filed the subject eviction petition seeking eviction of the respondent on the ground of bonafide necessity under Section 14(1) (e) of Delhi Rent Control Act, 1958 from two rooms along with toilet bearing private Nos.10 and 17 on the backside of the ground floor of property bearing No.A-143, Asaf Ali Road, New Delhi, more particularly as shown in red colour in the site plan attached to the eviction petition.

(3.) Parties were referred to mediation and a mediation settlement dated 01.11.2019 has been executed between the parties. As per the settlement agreement, respondent has admitted and agreed to the claim of the petitioner.