GULFAM Vs. MOHD BILAL

JUDGEMENT

(1.) Petitioner impugns order dated 07.05.2019, whereby eviction petition filed by the respondent has been allowed under Section 14(1) (e) of the Delhi Rent Control Act, 1958 on the ground of bonafide necessity.

(2.) Respondent had filed the subject eviction seeking eviction of the petitioner on the ground of bonafide necessity under Section 14(1) (e) of the Delhi Rent Control Act, 1958, from one room, courtyard, toilet, kitchen of property No. 7255, Gali Gariya, Quresh Nagar, Sadar Bazar, Delhi, more particularly as shown in red colour in the site plan annexed with the eviction petition.

(3.) The ground of eviction as stated by the respondents was that respondents are the owners of the property being legal heirs of late Sh. Sadruddin @ Shaddu who died leaving behind the said property, which was looked into by the daughter who died leaving behind three sons including the respondents. One of the brothers of the respondent did not have any interest in the property and accordingly relinquished his share in favour of the respondents.