JASWINDER SINGH Vs. SURINDER KAUR

JUDGEMENT

(1.) The present revision petition is filed by the petitioner under Section 25B (8) of the Delhi Rent Control Act (hereinafter referred to as "the Act") read with section 151 CPC against the eviction order dated 29th October 2011 passed against the petitioner by the learned Additional Rent Controller, in respect of premises bearing house no. 5/114, Gali No. 5, Nirankari Colony, Delhi 110009 (hereinafter referred to as "the tenanted premises".

(2.) The main grounds taken in the present revision petition filed by the petitioner are that the respondent or her family members have no intention to return to Delhi as they are already settled in Ludhiana where they have flourishing business. Both the sons of the respondent studied and got married in Ludhiana. The husband of the respondent had abandoned the factory owned by him at Delhi and even shifted the machinery of his factory. The husband of the respondent in his cross-examination admitted that they have their house in Ludhiana of 540 square yards and are in possession of same since 1991. They have a factory in the name of Ghosal Electronics in Ludhiana since 1992. His daughter is married at Mohali and both the sons are married in Ludhiana where they have a double storied house. The similar statement was made by the respondent.

(3.) In view of the above said reasons, the learned counsel for the petitioner states that the claim of the respondent to return to Delhi is not correct and they may not shift to Delhi.