ISHAR DAS SAWHNEY Vs. S C MAHINDRU

JUDGEMENT

(1.) The revision arise from the order of 5th Add. Rent Controller, Delhi, dt. 7.12.78 whereby he dismissed eviction petition as he did not find any element of need in the claim of the landlord to suit premises.

(2.) The only point at issue is whether landlord "required" the premises within the meaning of that word in S. 14 (1) (e) of Delhi Rent Control Act, 1958.

(3.) Petitioner set up a case that the premises are required for