KRISHNA BHANDARI Vs. SHANTI DEVI

JUDGEMENT

(1.) THE present revision petition is filed by the petitioner under Section 25B (8) of the Delhi Rent Control Act, 1958 (hereinafter referred to as "the Act") against the order dated 17th February, 2012 passed by the ARC, (Central), Delhi whereby the leave to defend application of the petitioners was dismissed in an eviction petition filed by the respondents against the petitioners on the grounds of bonafide requirement in respect of a corner room in the property No. 1000, Shivaji Street, Arya Samaj Road, Karol Bagh, New Delhi (hereinafter referred to as "the tenanted premises")

(2.) THE brief fact matrix of the case is that the above said property was initially owned by the father of the respondents, out of which the tenanted premises were let out to father of the petitioners in the year 1949. The property was bequeathed upon the brother of the respondents by father of the respondents, being the only son. After the death of the brother of the respondents, the respondents (five sisters) became the owners of the property. The said property is a two-story building on a plot of 110 sq. yards.

(3.) IT was stated that the accommodation available for the respondents in the said property is not sufficient to meet their requirements as they are in occupation of only five rooms and that the five respondents would require five rooms and at least one room for the attendants, one for the visiting daughter and family members, one pooja room, one store room and one dining room. It was also stated that whenever all the respondents and their family members get together in Delhi on social occasions, they find the accommodation insufficient.