LAWS(DLH)-1993-2-25

MANOHAR LAL Vs. PUSHPAWATI JAIN

Decided On February 08, 1993
MANOHAR LAL Appellant
V/S
PUSHPAWATI JAIN Respondents

JUDGEMENT

(1.) All these petitions pertain to rent control proceedings in respect of different tenants of the same building and in all these cases', only ground of bonafide requirement for residence of the landlady and her husband has been set up. It is in the interest of justice that all these petitions are decided by this common judgment because facts in all these cases are similar and question arising on merits are also similar.

(2.) Property No.4974, Ward No. XII situated at Mata Mandir, Roshanara Road, Subzi Mandi, Delhi is located in a plot measuring 122-6" X 18-8". In this property rooms have been constructed in a row. There are common facilities of latrine and bath available to occupants of various rooms in this property. All the tenants in various rooms are very very old tenants and the rooms are just kuchha kothris and the tenants who come from very lower strata of life have been living in these rooms, some since 30 years and other since 40 years or so, and are paying very petty monthly rent.

(3.) Chander Bhan, tenant, is occupying first one and a half room which abuts on the main road while Manohar Lal is occupying adjacent one and a half room. Ram Pyari is occupying the next room. These rooms are located on one side of the latrines and bathrooms. On the other side of the latrines and bathrooms, first room is occupied by Birbal and next two rooms are occupited again by Birbal and his son Ramesh. Earlier, one Puran Chand was alleged to be tenant of these rooms, but later on Birbal and Ramesh had been accepted as tenant by the landlady. Banarsi Dass, tenant, is occupying the accommodation comprising of two rooms and a store at the extreme end of the property.