Ms Sibha Anwar & Anr vs Anwar Ahmad

SANJEEV SACHDEVA, J

Petitioner impugns order dated 14.11.2017 passed by the Trial Court, whereby the petitioner was permitted to be evicted from the residential house,

which was an allotted residence to the respondent by the Jamia Milia Islamia University. Alternatively petitioner was seeking a direction to the

respondent to arrange an alternative residence.

Parties were referred to mediation; however the mediation was not successful. With the intervention of the Court, parties settled their disputes and

Respondent undertook to arrange for an alternative accommodation for the petitioner. Â

As per the undertaking given to the Court, the petitioner has vacated the property of the Jamia Milia Islamia University which had earlier been

allotted to the respondent being an employee of the Jamia University and shifted to the alternative accommodation taken on rent by the respondent.Â

As per the undertaking given by the respondent, he has obtained premises on rent for the petitioner. Learned counsel for the petitioner points out

that the premises has been taken on rent for a period of 11 months. Learned counsel for the respondent under instructions from the respondent

undertakes that subject to the final outcome of the proceedings, pending before the Trial Court, he shall have the rent agreement extended from time

to time and in case the same is not extended by the landlord, secure an appropriate alternate accommodation commensurate to the present

accommodation for the petitioner.

Learned counsel for the respondent also points out that there are electricity dues outstanding of Rs.11,530/- of the premises of Jamia Milia Islamia

that has been vacated by the petitioner.Â

It is agreed that respondent shall be entitled to deduct the electricity bill dues in three instalments from the monthly maintenance being paid to the

petitioner. First two instalments being of Rs.4000/- and the balance being of Rs.3,530/-.

The petition is accordingly disposed of in the above terms.Â

Order dasti under the signature of the Court Master. Â