O P GUPTA Vs. R K SHARMA

JUDGEMENT

(1.) The Petitioneris aggrieved by an order dated 29/07/1995 passed by the learned Additional Rent Controller dismissing his eviction petition.

(2.) The Petitioner had filed an eviction petition under the provisions of Cause (e) of the proviso to Section 14(1) of the Delhi RentControl Act, 1958. It was his claim that he required the suit premises bonafide for his residence and for the residence of the members of his family.

(3.) The learned Additional Rent Controller was of the view that the petitioner (who is settled in Ambala) had not been able to make out any case that he actually requires to shift to Delhi. It was also held that the petitioner had not. disclosed that he was the co-owner of property bearing No. 6/53, W.E.A., Karol Bagh, New Delhi and as such he was guilty of suppression of a material fact.