R.M. KESHWANI Vs. R.K. BHAGOTRA

JUDGEMENT

(1.) THIS revision petition is directed against the order of the Rent Controller, Delhi dated 29th November, 1980.

(2.) THE petitioner, Mr. R.M. Keshwani is a tenant in the disputed premises, 13, Vikram Vihar, Lajpat Nagar-IV, New Delhi. The owner-landlord is the respondent, Mr. R.K. Bhagotra. The first floor premises, consisting of a drawing-cum-dinning room, two bed rooms, a kitchen, a bath room, a lavatory and a front and back varandha, were let out to the petitioner on 1st January, 1966.

(3.) IT is not denied that the landlord's family consists of his wife and two daughters, who reside with him. He is class-I gazetted officer with the Government of India posted at Delhi. His wife is a teacher in a higher secondary school. One of his daughters is preparing her Ph.D. thesis and the other is trying to become a medial practitioner.