G L KHANNA Vs. G DASS

JUDGEMENT

(1.) The petition under Section 25B(8) of the Delhi Rent Control Act, hereinafter called 'the Act', by the owner landlord is directed against the order dated August 12,1987 pasted by the Additional Rent Controller, Delhi, whereby his petition under Section 14(1)(e) read with Section 25B of the Act was dismissed.

(2.) The petitioner filed the eviction petition under Section 14(i)(e) read with 25B of the Act. In paragraph 18(a) of the petition it was pleaded :-

(3.) The petition was contested by the respondent-tenant though initially the ownership was challenged but later the challenge was given up and as such there was no dispute regarding the ownership and the Jetting purpose. As regards the bona fide requirements it was pleaded by the respondent that the son of the petitioner never wanted to reside with his parents and as a bachelor he was residing independently. It was further pleaded that he had been transferred to Calcutta and on coming back to Delhi also, he was occupying accommodation at 40, Paschim Marg, Vasant Vihar, New Delhi, and had no intention of staying with his parents. It was further pleaded that the petitioner had no bona fide requirement for himself since he has been letting out the first floor from time to time to different tenants.