INDO DEVI Vs. PANNA LAL

JUDGEMENT

(1.) This petition under Section 25 B of the Delhi Rent Control Act, hereinafter referred to as 'the Act', is directed against the eviction order dated August 7, 1984 passed by the Additional Rent Controller, Delhi.

(2.) The respondent landlord had instituted an eviction petition under Section 14(i)(1) read with Section 25B of the Act as far back as in 1976. in paragraph 18(a)(1) of the petition it was alleged :-

(3.) The petition was contested and in the written statement it was pleaded that the petition for partial eviction was not competent. It was further pleaded that the petitioner was in occupation of 17 rooms, one store, two kitchens and four combined W.Cs. and baths, one motor garage, three tin sheds, one urinal and one kolki on the ground floor of property No. 18, Sri Ram Road and is also in possession of three big rooms, one kitchen, one combined W.C. one covered verandah and one big balcony on the first floor of property No. 18, Sri Ram Road, New Delhi. The said accommodation was sufficient for the peritioner and as such he had not bona fide require any Further accommodation.