BALDEV SAHAI BANGIA Vs. R C BHASIN

JUDGEMENT

(1.) This appeal by special leave is directed against a judgment dated February 20, 1980 of the Delhi High Court decreeing the landlord's suit for ejectment of the tenant.

(2.) The facts giving rise to the present litigation are summarised in the judgments of the Rent Controller and the High Court and need not be repeated.

(3.) Shorn of details, the position seems to be that Baldev Singh took the premises, on rent on May 12, 1961 at a monthly rental of Rs. 95/-. At the time when the tenancy started, the tenant was living in the tenanted house with his father, mother, two sisters and a brother. The tenant himself was at that time a bachelor but seems to have married sub-sequently. One of his sisters was married in this very house.