LALA SHAMBHU NATH Vs. PANDIT RAM SARUP SHARMA

JUDGEMENT

(1.) This second appeal is against the order of Shri Pritam Singh, Rent Control Tribunal. On September 19, 1963 the Rent Control Tribunal accepted an appeal filed by Ram Sarup Sharma, a tenant of a portion in house No. 3096, situate in Mohalla Dassan, Charkhewalan Delhi, and dismissed the application for eviction filed by the landlords.

(2.) It is no longer in dispute that Lala Shambhu Nath and his wife Shrimati Sharbat Devi are owners of the house. A portion of it was purchased on April 20, 1957 by Lala Shambhu Nath and the rest of the house was sold by the previous owners to Shrimati Sharbat Devi on April 25, 1957. A room and a verandah on the ground floor and one room on the first floor of the house were already occupied by Shri Ram Sarup Sharma as a tenant for which he had been paying rent of Rs. 109/- per month. Shri Shambhu Nath and Shrimati Sharbat Devi thus became the landlords of the portion with Shri Ram Sarup Sharma.

(3.) On June 14, 1962 the owners of the house applied for eviction of the tenant on the ground that the premises were required bonafide by them for occupation as residence for themselves and for their family members dependent upon them and that they had no other reasonably suitable residential accommodation. It was also mentioned in their application that with their large family the house at present occupied by them was insufficient for their requirements and they had therefore, purchased the house of which the premises in dispute formed part so that they may be able to live in their own house in view of the status of the petitioners.