SHANBHU NATH Vs. SURINDER KUMAR SHARMA

JUDGEMENT

(1.) This is landlord's revision petition filed under Section 25-B(8) of the Delhi Rent Control Act, 1958 (for short 'the Act'), assailing the judgment of the Additional Rent Controller, Delhi passed on 19th July, 1985 whereby his petition filed under Section 14(1)(e) read with Section 25-B of the Act was dismissed.

(2.) . The petitioner had approached the Rent Controller with the aforesaid eviction petition filed on 23rd January, 1981 for order of eviction againit the respondent, Sarinder Kamar Sharma, a tenant under him in respect to premises consisting of one room, one kitchen and a common bath room and latrine on the ground floor of premises bearing No. 2-E, Kamla Nagar, Delhi, of which the petitioner claims to be the owner/landlord. The petition was based on the plea that the petitioner had a large family consisting of himself, his wife, aged mother, six sons-two of whom were married, and a married daughter, living in Delhi and the accomodation which he had in his occupation on the first floor of the said properly was highly insufficient, that premises under the tenancy of the respondent were bona fide required for his personal requirement and that of his sons and other members of the family, who were all pleaded to be dependent upon him for residence.

(3.) . The petition contains details of the accommodation and occupation with respective member of petitioner's family, inciuding himself. It was further stated that two sons who were married had also children, out of whom Pradeep Kumar had two children and was occupying two rooms and the kitchen for himself and his family and the other son Pramod Kumar had gone to California and had a daughter. It was added in the parenthesis that the said son Pramood Kumar had since returned from U.S.A. The ages of other four sons were given as 31 years, 29 years. 25 years and 22 years, pleading that all of them were of marriageable age.