BALDEV SAHAI BANGIA Vs. R C BHASIN

JUDGEMENT

(1.) The short question that arises for decision in this appeal is whether the tenant is liable to ejectment under section 14(l)(d) of the Delhi Rent Control Act, 1958, Section 14 (1) (d) in these terms:

(2.) The undisputed facts are these. The premises in question consisting of four rooms are situated in Kalkaji ( 94A and 94B in K Block). The appellant Baldev Sahai took them on rent on May 12, 1961 at the monthly rent of Rs. 95.00 He lived in this home with his father, mother, two sisters and a brother. When he took the premises he was a bachelor. On November 15, 1961, he married. Later on his father died in this house. His one sister was married from this very house.

(3.) In 1971 the tenant went to Canada. His wife and children followed him. Since then he and his wife have both taken up employment in Canada. They have four children. They go to school in Canada. After 1971 the tenant has not visited India. It is in evidence of the mother and brother that he does not communicate with them by interchange of letters. Nor does he remit any money to them.