SANTOSH MEHRA Vs. MALIK SINGH SAHNI

JUDGEMENT

(1.) This civil revision petition is directed against an order dated 7th October 1997 whereby and whereunder the eviction petition filed by the petitioner herein purported to be filed in terms of Section 14(i)(e) of the Delhi Rent Control Act, 1958 (hereinafter called and referred to for the sake of brevity as 'the said Act') was dismissed.

(2.) The fact of the matter lies in a very narrow compass. The petitioner's father allegedly unauthorisedly inducted one Malik Singh Sahney as a sub-tenant in the year 1978. The tenancy was earlier created for residential purpose. The said tenant and his son were residing in the premises.

(3.) Eviction petition was filed by the petitioner's father against his tenant, inter alia, on the ground that the respondent herein had been unlawfully carrying on commercial activities in the said premises. In the said application, (since marked as Ex.RX-7), it was clearly stated that the respondents had been carrying on business which would mean that the premises in question was being used for commercial purposes.