K K SARIN Vs. PIGOTT CHAPMAN AND CO

JUDGEMENT

(1.) The facts giving rise to this petition are that K.K. Sarin, petitioner herein, alleging himself to beowner landlord of the premises S-108, Panchsheel Park, New Delhi filed an eviction petition under Section 14C of the Delhi Rent Control Act, as amended, against M/s. Pigott Chapman & Co. through its partners, respondent herein. The grounds taken in the eviction petition are that the premises were let out for residence and that the same are required by the petitioner for his residence and for the residence of his family members and servants dependent upon him for the purpose of residence. At the time of letting out the premises, the petitioner was in occupation of a government allotted accommodation being the Central Govt. employee. He was going to retire on 30th June, 1991 and he would have to vacate the allotted accommodation after his retirement and that he bad no other residential accommodation at Delhi.

(2.) Since this petition was filed under Section 14C, summons in Third Schedule of the Act were issued to the respondents who appeared and filed application for leave to defend along with an affidavit. The Rent Controller (Smt. Mamta Sehgal) vide her order deted 16.4.90 granted leave to the respondent.

(3.) Aggrieved, this revision petition has been filed. I have heard the Counsel for the parties and gone through the record.