KRISHAN KUMAR JAIN Vs. R C DHINGRA

JUDGEMENT

(1.) This revision petition is directed against the order of Shri J. D. Kapoor, Additional Rent Controller, Delhi who allowed the respondent's application under section 14(l)(e) of the Delhi Rent Control Act (hereinafter referred as 'the said Act') and directed the petitioner to vacate the suit premises within six months from the date of the order.

(2.) The respondent/landlord filed an application under section 14(l)(e) of the said Act contending that he has a large family and is in occupation of only three rooms in the premises known as M-63, Kirti Nagar, New Delhi. It was averred that he bona fide required the premises in the occupation of the petitioner-tenant for his own use.

(3.) The petitioner applied and obtained leave to defend as provided by section 25(B) of the said Act. The case of the petitioner was that the premises were residential-cum- non-residential and had been let out as such and therefore eviction could not be ordered under the provisions of section 14(l)(e). The petitioner also denied the ownership of the landlord of the suit premises and also contended that the landlord did not require the suit premises bona fide for his own residence.