KAILASH CHANDER BHAI Vs. MANGAL SINGH SACHDEVA

JUDGEMENT

(1.) THIS petition for revision under sub-section (8) of Section 25-B of the Delhi Rent Control Act, 1958 (hereinafter referred to as 'the Act') is directed against the order dated 25th October, 1980 whereby the Learned Additional Rent Controller, Delhi, accepted the application filed by the Respondent-landlord for eviction of the petitioner from the premises in dispute which are situate on the first floor of house No. 187, Street No. 14-A, Block C-3, Janakpuri, New Delhi.

(2.) THE eviction petition was filed on the ground of bonafide requirement of respondent-landlord and members of his family.

(3.) THE case of the respondent-landlord was that the premises in dispute are residential and were let out to the tenant for residential purposes and the same are bonafide required by the landlord, who is the owner landlord for the residence of himself and members of the family dependent upon him and he has no other reasonably suitable accommodation. It was also stated in the eviction petition that the landlord has been staying with his son in small Government quarter. The said son of the landlord has recently got married and due to paucity of accommodation is experiencing a great difficulty and inconvenience. The tenant has been promising to vacate the premises whenever requested and has been putting off the petitioner.