BAMAN RAO Vs. SHIV RANI

JUDGEMENT

(1.) THIS revision petition under Section 25-B(8) of the Delhi Rent Control Act (for short the 'Act') is directed against the order dated 21.3.2012 of Addl. Rent Controller (ARC), whereby the leave to defend application filed by the petitioner, in the eviction petition filed against him by the respondents, was dismissed.

(2.) THE petitioner is a tenant in respect of one room on second floor measuring 10' x 10' of the premises No. 2893, Chehlpuri, Kinari Bazari, Delhi. His eviction was sought by the respondents on the ground of bona fide requirement of the suit premises for themselves. THE requirement that was projected by the respondents is of one room and one store for the respondent No. 1 Shiv Rani, who is aged about 77 years; one room for her son Rajinder and his wife Rekha; one room for her grandson Sidharth and his wife; two rooms for her married grand- daughters, who frequently come and stay with them; one room for respondent No. 3, who is the widow of her son late Vijay Kumar; one room each for her three unmarried sons Anand, Uttam and Kishan (respondents No. 4 to 6). In addition, the accommodation is also stated to be required for all of them for stores, kitchens, pooja rooms, as also drawing room and guest room. In this way, the respondents stated to be requiring at least nine rooms, beside other accommodation of kitchen, latrine, bathroom, stores etc.

(3.) THE learned ARC vide the impugned order dismissed the application for leave to defend and passed eviction order. THE same is under challenge in the instant petition.