REGENT COMPUTRONICS PVT. LTD.

S.WARYAM SINGH DUGGAL Appellant

V/S

SAVITRIDEVI Respondents

Referred Judgements :-

NAND LAL V. DR. GURBAKSHI RAI [REFERRED]
VAS DEV BHAWAN V. TRILOKI NATH [REFERRED]
SMT. KAMLA SONI V. RUP LAL MEHRA [REFERRED]
LALIT KUMAR VIJAY V. SAROJ KUMARI [REFERRED]
T.C. REKHI,PROPRIETOR CENTRAL COURT,HOTEL NEW DELHI V. SMT. USHA GUJRAT [REFERRED]
LALA SHAMBHU NATH V. PANDIT RAM SARUP SHARMA [REFERRED]
CHARAN DASS V. THAKUR DAS MAST RAM [REFERRED]
SAM DASS BERRY V. MADAN LAL PUN [REFERRED]
P. N. KHANNA V. T. P. BALAKANI [REFERRED VARDESH CHANDER CHANNA V. PREM NATH AND OTHERS,1981 EI.R.J. 132]
SHIV NARAIN V. SMT. KHUSHAL DEVI [REFERRED]
GIRDHARI LAL V. THE LIFE INSURANCE CORPORATION OF INDIA AND ANOTHER [REFERRED]
PANJUMAL DAULATRAM V. SAKHI GOPAL [REFERRED]
DR. DIP KAUR V. SMT. SAVITRI DEVI AND ANOTHER [REFERRED]
ALIT SINGH V. INDER SARAN AND OTHERS [REFERRED]
DEBI DAYAL AND OTHERS VS. ANNA SINGH AND ANOTHER [REFERRED]
M/S. DECCAN WINE AND GENERAL STORES V. A. EASHWARAIAH AND FOUR OTHERS [REFERRED]
SATISH SWAMP GUPTA V. M/S. VRAJ LAL MANI LAL AND CO. [REFERRED]
UTTAM CHAND V. SMT. RAM MURTI GUPTA [REFERRED]
RAMABAI SHRINIWAS NADGIR V. GOVERNMENT OF BOM [REFERRED]
J.B. JAIN V. SMT. SAR SWATI DEVI MAHNA [REFERRED BHAGWAN DAS V. SMT. SHAKUNTALA DEVI,C.R. 411-D11961.]
COPAL DASS VERMA VS. S K BHARDWAJ [REFERRED]
HARI SHANKAR VS. RAO GIRDHARI LAL CHODHURY [REFERRED]
GHIKKAM KORESWARA RAO VS. CHIKKAM SUBBA RAO [REFERRED BHAGAT RAM JAM V. SUSHEELA DEVII BEN,C.R. 383/1981 DECIDED ON10-8-1981.]
ALLENBURY ENGINEERS PRIVATE LIMITED VS. RAMKRISHNA DALMIA [REFERRED]
PHIROZE BAMANJI DESAI VS. CHANDRAKANT N PATEL [REFERRED]
MATTULAL VS. RADHE LAL [REFERRED]
SANTRAM VS. RAJINDER LAL [REFERRED]
SULTAN SINGH VS. JAI CHAND JAIN [REFERRED SAT PAL V. NAND KISHORE,C.R. 523/1980 DECIDED ON 3-9-1982.]
GOBIND DASS VS. KULDIP SINGH [REFERRED]
J L MEHTA VS. HIRA DEVI [REFERRED]
RAM NARAIN VS. LAKSHMI DASS KUNDRA [REFERRED]
SUDERSHAN LAL AGARWAL VS. GIRDHARI LAL [REFERRED]
FREDDY FERNANDES VS. P L MEHRA [REFERRED]
LALA RAM VS. KALAWATI [REFERRED]
MANOHAR LAL VS. MOOL CHAND [REFERRED]
MUNSHI RAM SAKHUJA VS. RAM PARSHAD [REFERRED]
BIPIN BEHARI TAWAKLEY VS. KISHORI LAL MEHRA [REFERRED JUGAL KISHORE AGGARWAL V. MAUJI RAM,S.A.O. 7811971 DECIDED ON 2-2-1972. (16) MESSRS NEW GAR]
RAM PARKASH SAROJ VS. MOHINDER SINGH [REFERRED]
COMMISSIONER OF SALES TAX VS. R S ATMARAM SURI [REFERRED]
DATTATRAYA SHRIPATI MOHITE VS. SHANKAR ISHWARA MOHITE [REFERRED]
SANT RAM DAS RAJ KALKA VS. KARAM CHAND MANGAL RAM [REFERRED]
C.L. DAVAR VS. AMAR NATH KAPUR [REFERRED]
P D SHARMA VS. RAM LUBHAYA [REFERRED]

JUDGEMENT

(1.) This is a petition under the proviso to section 25B(8) of the Delhi Rent Control Act 1958 (the 'Act'). It seeks to have revised an order for recovery of possession made by Mr. Dinesh Dayal, the 4th Additional Rent Controller.

(2.) The petitioner is Waryam Singh Duggal, the aggrieved tenant. He is a building contractor. The respondent is Savitri Devi, the wife of Shri Dheram Pal. She is the owner of the house at 2114, West Patel Nagar, New Delhi. This is a two and a half storeyed house. Excepting one room, the tenant has the entire ground floor. The landlady has that one room on the ground floor, the entire first floor, and the barsati. There are two garages. One is with the tenant, and the other with the landlady, there are also two servants' quarters. They are in the possession of other tenants. I will .give more details about the accommodation a little later.

(3.) The order for recovery of possession was made under section 14(l)(e) of the Act. It was held: (i) that the premises. had been let to the tenant for residential purposes and (ii) that they were 'required bona fide' by the landlady for occupation as a residence for herself and members of her family dependent on her. No other point was canvassed before the Additional Rent Controller. The same two points have been agrued before me. I will take them in the same order.

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S WARYAM SINGH DUGGAL Vs. SAVITRI DEVI

Referred Judgements :-

JUDGEMENT

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