HANSRAJ Vs. VINOD CHOUDHARY

JUDGEMENT

(1.) Petitioner impugns judgment dated 06.06.2019, whereby leave to defend application of the petitioner has been dismissed by the Rent Controller and an eviction order passed.

(2.) Respondent had filed the subject eviction petition seeking eviction of the petitioner on the ground of bonafide necessity under Section 14(1) (e) of Delhi Rent Control Act, 1958 from a shop in property bearing No.351/2, Punjabi Bazar, Subhash Market, Kotla Mubarakpur, New Delhi, more particularly as shown in pink colour in the site plan attached to the eviction petition.

(3.) The case set up by the respondent was that the subject property is an ancestral property comprising of 5 shops bearing Municipal Nos.351/1 to 351/5 and the said shops have been bequeathed to the respondent by the registered Wills dated 28.12.1976 and 25.03.1988 by the father of the respondent and consequently to a Family Settlement dated 06.09.2007, said shops have come the share of the respondent.