PRITAM PAL SINGH Vs. V P RAMAN

JUDGEMENT

(1.) This is a second appeal by the lanadlord and is directed against the order of Rent Control Tribunal dated 18-11-1974 setting aside the order of ejectment dated 4-10-1973 passed by the learned Additional Rent Controller, Delhi, in favour of the appellant and thereby dismissing the ejectment application filed by the landlord on the ground of his bona fide personal requirement of the premises in dispute.

(2.) This appeal is an instance of how tortuous delay in the process of court can work injustice.

(3.) The petition for ejectment itself was filed by the appellant as far back as 2nd August, 1972 on the ground of bona fide personal requirement of the appellant. The premises in dispute of which the ejectment was sought is a residential house No. C-27, Lajpat Nagar III, New Delhi. The application itself was filed on the simple ground that the premises are required bona fide by the landlord for occupation as residence for himself and for the members of his family dependent on him and on the ground that he is the owner of the premises. In column No. 19 relating to any other relevant information' it was stated that the appellant is retiring from service on 30-9-1972 and after retirement wants to settle down in Delhi.