ISHWARI DASS Vs. RALLIA RAM

JUDGEMENT

(1.) This civil revision is directed against order ofeviction passed by the Additional Rent Controller on 24/09/1988, onthe ground of eviction covered by Clause (e) of proviso to Sub-section (1) ofSection 14 of the Delhi Rent Control Act.

(2.) Counsel for the petitioner has urged only one legal contention inseeking setting aside of the eviction order. He has not challenged the findingsof the Additional Rent controller that the demised premises were let out tothe petitioner for residential purposes only and the respondent-landlord bona-fide requires the same for occupation as residence for himself and for hisfamily members dependent upon him and that neither the landlord nor hisfamily members are in possession of any reasonably alternate suitable residential accommodation.

(3.) The contention raised before me is that eviction petition broughton 7/06/1984, was premature as it had been brought within five years ofthe transfer of the property in question in favour of the respondent-landlordwhich according to Counsel for the petitioner took place with issuance of asale certificate on 13/01/1984.