Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 7, Cited by 0]

Delhi District Court

Raj Kumar Sharma vs Sh. Gopal Sharma on 14 March, 2017

     IN THE  COURT  OF ACJ­CCJ­ARC, SHAHDARA DISTRICT, KARKARDOOMA 
                              COURTS, DELHI.

Presided By : Sh. Jay Thareja, DJS
                                         ARC No: 72/2014
                                         New No. 382/2016
Raj Kumar Sharma
S/o Sh. Shiv Baran Sharma,
R/o H. No.95, Gali No.7,
Shiv Mandir Gali, Maujpur,
Delhi­110053.                                                                      ... Petitioner
                                                Versus
Sh. Gopal Sharma
R/o First Floor, 215/28,
Chhawara, Gali No.5, Ambedkar Basti,
Maujpur, Delhi­110053.                                                             ... Respondent

                   APPLICATION/PETITION U/S 14(1)(e) OF DELHI RENT 
                    CONTROL ACT, 1958, FOR EVICTION OF TENANT 

                                                           DATE  OF INSTITUTION  :16.07.2014
                                                          DATE  OF ARGUMENTS  : 06.03.2017
                                                             DATE  OF DECISION : 14.03.2017

                                            JUDGMENT

1. The   present   case   has   originated   from   an   application/petition   (henceforth  'petition') filed under Section 14(1)(e) of the Delhi Rent Control Act, 1958 (henceforth 'DRC  Act, 1958') by Sh. Raj Kumar Sharma (henceforth 'petitioner') against Sh. Gopal Sharma  (henceforth   'respondent')   seeking   eviction   of   the   respondent   from   one   room   and   one  kitchen with common latrine and bathroom on first floor of property no. 215/28, Chhawara,  Gali No.5, Ambedkar Basti, Maujpur, Delhi­110053, as shown in red colour in the site plan  filed along with the petition (henceforth 'tenanted premises').

ARC No.72/2014

Raj Kumar Sharma v Gopal Sharma Page no. 1 of 3

2. In the petition, it is  inter­alia  pleaded that the petitioner is the owner and  landlord qua the tenanted premises; that the respondent was inducted as a tenant by the  petitioner, four years back; that the current rate of rent payable by the respondent qua the  tenanted premises is Rs.1900/­ per month; that the family of the petitioner comprises of his  mother, Smt. Prema Devi, his wife, Smt. Sushila Sharma, his son, Ajay Kumar Sharma,  his daughter­in­law, Smt. Anjula Sharma, his grandson, Master Ansh, his other son, Vijay  Kumar Sharma, his unmarried daughter, Ms. Aarti Sharma and his married daughter, Ms.  Bharti   Sharma;   that   the   petitioner   and   his   family   are   short   of   space   at   their   current  residence viz. H.No. 95, Gali No.7, Shiv Mandir Gali, Maujpur, Delhi­110053 and that the  petitioner bonafidely requires the tenanted premises for using it as a residence for his  family members.

3. The record of the Court  file shows that notice/summons qua this petition  was/were ordered to be issued qua the respondent as per the form specified in the third  schedule of the DRC Act, 1958  on 17.07.2014. The said notice/summons were served  upon the respondent, through Sh. Anand Mohan, Advocate on 17.08.2016. Upon such  service, the respondent had filed the leave to defend application/affidavit as per Section  25B(4)   of   the   DRC   Act,   1958,   on   17.10.2016.   Along   with   the   said   leave   to   defend  application/affidavit, the respondent had also filed an application under Section 5 of the  Limitation Act, 1963 seeking condonation of delay in filing of the said leave to defend  application/affidavit.  

4. The 45 days delay in the filing of leave to defend application/affidavit by the  respondent cannot be condoned by this Court, in view of the law laid down in Prithipal  Singh (Dead)  through  LRs v. Satpal Singh,  2010 (2) SCC 15 and Bhim Sen Batra v  Shreyans Buildwell Pvt. Ltd., 2015 (2) RCR (Rent) 88.

ARC No.72/2014

Raj Kumar Sharma v Gopal Sharma Page no. 2 of 3

5. In Section 25B(4) of the DRC Act, 1958, it is stated that in cases arising from  an   application/petition   filed   by   a   landlord   under   Section   14(1)(e)   etc.   for   bonafide  requirement, if the respondent/tenant does not filed leave to defend application within 15  days from date of service, the contents of the application/petition shall be deemed to be  admitted by the respondent/tenant and the petitioner/landlord shall be entitled to an Order  for eviction on the ground of bonafide requirement. Thus, keeping in view the specific  mandate of Section 25(4) of the DRC Act, 1958,  the present  petition is allowed. It is  directed that the respondent be evicted and the petitioner be put in possession of one  room and one kitchen with common latrine and bathroom on first floor of property no.  215/28, Chhawara, Gali No.5, Ambedkar Basti, Maujpur, Delhi­110053, as shown in red  colour in the site plan filed along with the petition.

6. Before parting with this Order, it is clarified that as per Section 14(7) of the  DRC Act, 1958, this Order shall not be enforceable for the period of six months from  today. 

7. After completion of necessary formalities by the Ahlmad, the file shall be consigned  to the record room. 

Announced in open Court                                              (Jay Thareja)
today on 14.03.2017                                            ACJ/CCJ/ARC/Shahdara
                                                              Karkardooma Courts/Delhi
 



ARC No.72/2014
Raj Kumar Sharma v Gopal Sharma
Page no. 3 of 3