(1.) This is a second appeal on behalf of the tenant Gurcharan Singh, against the order of eviction passed by the learned Rent Control Tribunal dated 3.5.1979 against him on the grounds covered by clause (e) of the provis to Sub-sec. (1) of Section 14 of the Delhi Rent Control Act, 1958 (hereinafter referred to as "the Act'").
(2.) The point involved in the appeal is whether the respondent-landlord bona fide requires premises in occupation of the tenant and whether he has no other suitable accommodation available with him.
(3.) Two of the requirements which the landlord has to satisfy before he is entitled to an order for eviction on grounds covered under the aforesaid proviso are : (i) that the landlord bona fide requires the premises let out to the tenant for residential purposes and (ii) that the landlord has no other reasonably suitable residential accommodation.