AMAR SINGH Vs. MOHAMMAD SAYEED

JUDGEMENT

(1.) THE petitioner Amar Singh has filed the present revision petition under Section 25 -B (8) of the Delhi Rent Control Act, 1958 (hereinafter referred to as the "DRC Act") against the judgment dated 5 th October, 2011 passed by the Addl. Rent Controller, North -West, Rohini, Delhi in eviction petition bearing No.E -84/2009 filed by the petitioner under Section 14(1)(e) of the DRC Act.

(2.) BY the impugned judgment, the eviction petition was dismissed. The prayer is made in the present revision petition for setting -aside and reversing the impugned judgment.

(3.) THE eviction petition was filed by the petitioner on the ground of bonafide requirement for himself and his family members, dependent upon him. It was stated in the petition that neither the petitioner nor his family members have any other reasonably suitable residential accommodation available with them in Delhi. The petitioner has two married sons and both the sons have one child each besides their wives. The petitioner at the time of filing of the petition was about 70 years of age (now 74 years) and so was his wife. The married sons of the petitioner along with their respective family members are living with the petitioner and are dependent upon the petitioner for the purpose of residence. It was stated in the petition that the accommodation available with the petitioner and his family members is insufficient. Therefore, the said petition was filed.