SUSHILA BHATIA Vs. GURBUX SINGH RANDHIR

JUDGEMENT

(1.) This is a petition filed by the landlady Smt. Sushila Bhatia against the order of the learned Rent Controller dismissing her application for evection of the respondent under Section 14(1)(e) read with Section 20(B) (Section 25(B) Sic) of the Delhi Rent Control Act.

(2.) The suit premises consists of three rooms, store, bathroom, kitchen court yard on the first floor of property No. J-2/15 Rajouri Garde, New Delhi. these premises were let to out the respondent on 1st August, 1980 on the monthly rental of Rs. 850.00 . The petition for eviction was filed in 1981.

(3.) In her eviction petition the landlady had contended that she had been residing with her married son at Gopinath Bazar where residential accommodation is of one room. The married son had a son and another one was expected. she claimed that the one room at Gopinath Bazar was insufficient for her need for the need of her family. She had contened that her relations with the daughter-in-law had become strained and, therefore, she was in need of the separate accommodation. She had two married daughters and they also cannot be accommodated in one room at Gopinath. Bazar, when they visit and stay with the landlady.