AVINASH CHANDER Vs. SOHINI DEVI

JUDGEMENT

(1.) This revision petition is directed against the order dated 29th October, 1980 passed by the learned Additional Rent Controller, Delhi.

(2.) The revision petition has been filed on behalf of the tenant-Avinash Chander. The Additional Rent Controller has passed an order for eviction of the petitioner from ground floor of property No. 21/66, old Rajinder Nagar, New Delhi, on the ground of bona fide personal requirement of the respondent-Smt. Sohini Devi.

(3.) Before filing the eviction petition, the landlady Smt. Sohini Devi sent a notice to the petitioner requesting him to vacate the premises occupied by him. It was stated in the notice that the landlady is residing on the first floor and because of very old age and being cronic patient of heart disease her condition has deteriorated so much that she has been medically advised to restrain herself from climbing upstairs and she requested the tenant, who is occupying the ground floor, to vacate it at the sametime offering that the tenant may occupy the first floor. In the notice she also mentioned that the landlady is an issueless widow and has to depend on one Shri Gopal Dass, who happens to be her near relation and who has been looking after her in her old age and has been putting up with the old lady along with his family. No reply was sent to this notice and the landlady-Smt. Sohini Devi filed the petition for eviction on or about 10th February, 1978.