BANMALI RANT Vs. PUSHPA SAKASENA

JUDGEMENT

(1.) This revision petition by the tenant is directed against the judgment dated 10.12.1982 whereby the eviction petition of the respondent owner was allowed and the eviction order was passed. The respondent filed a petition under Section 14 (1) (e) read with section 25-B of the Delhi Rent Control Act for eviction of the petitioner from the premises in dispute. In paragraph 18 (a) of the petition, it was alleged :

(2.) That the petitioner's family comprised of herself, her husband, one married daughter, one unmarried daughter, one unmarried son and a one domestic servant.

(3.) That the husband of the petitioner's daughter is a Marine Engineer in a foreign shipping concern and as such the married daughter of the petitioner for want of proper shelter and pro tection as well, come frequently to live with her parents i.e. the petitioner and her husband.