KUSUM LATA SHARMA Vs. ARVIND SINGH

JUDGEMENT

(1.) Leave granted.

(2.) These appeals are directed against similar orders dtd. 17/4/2018, as passed in RC. REV. No. 78 of 2015 and RC. REV. No. 80 of 2015 respectively, whereby a learned Single Judge of the High Court of Delhi at New Delhi(Hereinafter also referred to as 'the High Court'.) has allowed the revision petitions filed by the respective tenants and has reversed the similar orders dtd. 21/11/2014, as passed in eviction petitions bearing Nos. 02 of 2011 and 03 of 2011 by the Court of ACJ-cum-CCJ-cum-ARC, North District, Rohini, Delhi;(Hereinafter also referred to as 'the Rent Controller'.). These appeals, involving similar and common issues, have been considered together and taken up for disposal by this common judgment.(It may be pointed that in the appeal arising out of SLP(C) No. 31550 of 2018 (relating to RC. REV. No. 80 of 2015 before the High Court), the respondent-tenant had expired during the pendency of the petition in this Court and after setting aside abatement, his legal representatives were brought on record by the order dtd. 9/12/2019.)

(3.) The learned Rent Controller, in the similar orders dtd. 21/11/2014, had accepted the petitions for eviction filed by the present appellant against the respective tenants, on the ground of her bona fide requirement. However, in the impugned orders dtd. 17/4/2018, the High Court has reversed the decision of the Rent Controller, essentially on the ground that the appellant-landlord had not been forthright in description of the property in question and had taken the pleadings in a misleading manner about the facts concerning right, title and interest of the wife of his brother-in-law in the property in question and about the fact that the building was constructed on two adjoining plots as a common superstructure.