BISHAN LAL BHALLA Vs. ARJUN RIJHSINGHANI

JUDGEMENT

(1.) By the present revision petition, filed under proviso to Sub-Section 8 of Section 25-B of Delhi Rent Control Act, 1958, theowner/ landlord, petitioner herein, seeks to challenge the impugned order dated May 6, 1988, passed by Shri V.K. Jain, Additional Rent Controller, Delhi, whereby, his petition for eviction of tenant, respondent berein, was dismissed.

(2.) Petitioner is the owner of a double storey house, bearing municipal No. B-18, Jangpura Extension, New Delhi. The portions, on the ground floor and first floor of the premises are identical in the year 1975, petitioner lot out to respondent, the entire first floor, in the said premises, on the payment of Rs. 1,000 as rent, per mensem. As, the tenanted premises were required by petitioner, bonafide for the use as residence, for himself and the members of his family, dependent upon him, so petitioner filed a petition under Section 14 (1)(e) and 25-B of Delhi Rent Control Act, for eviction of respondent.

(3.) The Additional Kent Controller, by the impugned order, dismissed the petition, and held that petitioner did not require the premises in question, bonafide for occupation, as residence and that the accommodation available with him, was sufficient to meet his need and that of the members of his family.