PURAN CHAND Vs. BHAGWAN SINGH VERMA

JUDGEMENT

(1.) This is a revision petition under Section 25B(8) of the Delhi Rent Control Act (for short 'the Act'). It is directed against judgment dated 01.06.2011 of Additional Rent Controller, West District, Delhi whereby eviction petition filed by the petitioner seeking eviction of his tenant, the respondent, was dismissed.

(2.) The petitioner, being the owner/landlord of the tenanted premises comprising of two rooms, kitchen and bath room on the second floor of the suit premises FB-10, Tagore Garden, New Delhi-110027, had filed an eviction petition against the respondent-tenant, seeking his eviction therefrom on the ground of bonafide requirement thereof by himself and his family members.

(3.) His case in short was that he along with his wife and married daughter with her husband and three daughters were residing on the first floor of the suit premises. The accommodation available with him on the first floor comprised of only two bed rooms set and the same was not sufficient for their needs. It was averred that his only daughter, along with her husband and three daughters, was residing with him and his three grand-daughters were studying and the accommodation available for them was not sufficient. It was averred that he and his wife, being old and ill, could not afford to share their room with anyone and required a separate room. It was also averred that one room was required by his daughter and her family for daily needs and in addition, the entire family also required one living room for visiting guests and relatives.