FEDERAL MOTORS PRIVATE LIMITED Vs. D N DHIR

JUDGEMENT

(1.) By this petition, I have to see whether the order which has been passed by Mr. V.K. Shall, Additional Rent Controller, is in accordance wilh the law.

(2.) I have beard the counsel for both the parties at length.

(3.) The premises involved in this case bears municipal No. C-68, New Delhi South Extension Part-11, New Delhi. The ground floor comprising of drawing-cum-during room three bed rooms with attached bathrooms, store, kitchen and vcrandah is in occupation of the tenant/petitioner M/s Federal olors vt.Ltd, and the first floor comprising of the same accommodation the ground floor, is in occupation the landlord DN. Dhir. it is stated that the landlord D.N Dbir is a patient of hypertension, missing heart beat, palpitation, ischeamia. He was 68 years old at the time of filing petition before the court below, and is now 73 years of age. His wife is stated to be suffering from cataract. His elder son Ravinder Dhir, is stated to be a heart patient, and has been advised to undergo by-pass surgery, and the daughter of Ravinder Dhir, Anjum Dhir had a ventricular septal defect in her heart, and has already undergone surgery The landlord D.N. Dhir, has also got another son, namely, S.N. Dhir, who is living with him on the first floor along with his wife and a two years' old child.