RAJENDER @ RAJENDER KUMAR Vs. RAJ BALA

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") against the eviction order dated 9th February, 2012 passed against the petitioner by the ARC -01, East, Karkardooma Courts, Delhi.

(2.) BRIEF facts for the purpose of adjudication of the present petition are that the respondent filed an eviction petition against the petitioner under Section 14(1) (e) of the Act in respect of one room situated on the ground floor of the property bearing No. P -106, Gali No. 6, Shankar Nagar Ext., Delhi -110051 (hereinafter referred to as "the tenanted premises"). It was stated that the tenanted premises was let out for residential purposes and that the rate of rent at the time of filing the eviction petition was Rs.2,000/ - per month.

(3.) IT was stated that the family of the respondent consisted of 14 members, including herself, 3 married sons (one of whom had expired), their wives, grandchildren of the respondent and a married daughter. It was stated that while both the sons of the respondent were residing on rent alongwith their families, details of the rental accommodations being given; the respondent and her other family members were in occupation of 4 small rooms on the second floor and one store room on the third floor.