GARGI KHOSLA Vs. S S WALIA

JUDGEMENT

(1.) The present revision petition, filed by the owners/ landlords, under proviso to sub-Section 8 of Section 25-B of Delhi Rent Control Act, 1958, hereinafter called the Act, is directed against the order dated April 20, 1987, whereby. Learned Additional Rent Controller, Delhi, dismissed the petition of Shri R.K. Khosla, predecessor-in-interest of present petitioners, for eviction of respondent/tenant.

(2.) Briefly stated, the facts of the case are as under :- Petitioners are the legal representatives and heirs of late Shri R.K. Khosla, who was the owner of the residential house, bearing municipal No. R-21, Greater Kailash, Part-1, New Delhi, comprising of drawing-cum-dining room, 3 bed rooms with attached baths, a kitchen, store, a garage and 2 small servant rooms, with attached lavatory above the garage. With effect from October 1, 1973, Shri R.K.Khosla, let out the entire house to respondent on the monthly rent of Rs. 1,400.00. No written agreement was executed between the parties. At that time, Shri R.K. Khosla was employed in Dunlop India Limited at Calcutta.

(3.) As, Shri Khosla was due to retin in the end of May, 1981, so he required the said premises. Accordingly, in February, 1980, Shri Khosla filed a petition, under Section 14(1)(e) read with Section 25B of the Act, against respondent for his eviction, on the ground, that the demised premises were required bonafide, as residence for himself and for his family members, dependent upon him. It was further alleged that a bad no other suitable residential accommodation, available to him.