NIRANJAN LAL Vs. KANTA DEVI

JUDGEMENT

(1.) This civil revision petition is directed against theorder of eviction passed by Shri V.K. Shall, Add). Rent Controller, Delhi, asbe then was, in Eviction Case No. 37 of 1986 whereby the Add). Rent Controller after examining the evidence had come to the conclusion that bonafide need of the landladies had been established and had ordered eviction ofthe petitioner from the premises in dispute shown in the plan Ext. A-5 andbad further directed that the decree of eviction shall not be executedfor a period of six months from the date of the order.

(2.) The matter was listed for admission before N.N. Goswami, J. on 17/05/1990 when the following order was passed.

(3.) The matter came up again on 5/07/1990 before the same Judgeand on that day it was adjourned to 26/07/1990. The respondents-landladies undertook not to execute the eviction order till the next date of hearing. This undertaking was continued until 22/10/1990 when theCourt ordered stay of dispossession till further orders. The petition wasadmitted on the petitioner submitting that certain subsequent event hadintervened as a result whereof additional accommodation had become available to the landladies. The subsequent event was brought on record videC.M. 1859 of 1990 in reply whereof the respondents admitted that the husband of respondent No. 2 and the younger son of respondent No. 1 ownedplot measuring 116 sq. yds, bearing municipal no E-5/3,Krishan Nagar,Delhi.