RAVINDER SINGH Vs. SAROJ SINGH

JUDGEMENT

(1.) Petitioner/landlord impugns order dated 19.08.2016 whereby eviction petition filed by the petitioner under Section 14 (1) (e) of Delhi Rent Control Act, 1958 on the ground of bonafide necessity has been dismissed by the Rent Controller after trial.

(2.) Petitioner had filed the subject eviction petition seeking eviction of the respondents from one room, one kitchen, one bathroom/WC on the first floor of Property bearing No. 11200-B, First Floor, Mandir Road, Gaushala Marg, Kishan Ganj, Near Arya Samaj Mandir, Delhi, more particularly shown in red colour in the site plan annexed to the eviction petition.

(3.) Petitioners had filed the subject eviction petition seeking eviction of the respondents on the ground that they are residing on the ground floor consisting of four rooms, four kitchens and WC and the family of petitioner no. 1 comprises of petitioner no. 1 himself, his wife, two daughters and one son. One daughter and one son of petitioner no. 1 are married and the son also has a daughter from the wedlock. Accordingly, family of petitioner no. 1 comprises of him, his wife and one married son, one unmarried daughter, daughter-in-law and granddaughter. Family of Petitioner no. 2 comprises of himself, his wife and three unmarried daughters, two of whom are major. In these circumstances, the petitioners submitted that they require 7 (seven) rooms for their use and occupation and they only had four rooms on the ground floor.