RADHEY SHYAM KHANNA Vs. AMAR NATH KHANNA

JUDGEMENT

(1.) One of the tenants has filed this appeal against the judgment and order dated 10th July, 1978 of the Rent Control Tribunal whereby the tribunal has dismissed the appeal against the order of eviction which has been passed by the Rent Controller, Delhi.

(2.) One Dropati Devi was the landlady of House No. 673 Katra Ned, Delhi. A portion of the house on the ground floor and on the second floor was let out to Radhey Shyam, appellant herein and Shyam Sunder. The landlady filed an application under Section 14(1) (e) of the Rent Control Act for eviction of the tenants on the ground that she required the premises bona- fide for her own residence and for the residence of other members of her family dependent upon her and who had been living with her as members of one family. The members of the family referred to above included the landlady's two sons, namely, Prem Nath and Amar Nath and otheir respective families as well as a widow daughter-in-law of the landlady.

(3.) The tenants contested the eviction petition. They denied that the landlady was the owner of the premises in question. They also denied that the premises were required bonafide by her. It was also contended by ' the tenants that the premises had been let out for residential-cum-commercial purposes.