TARA CHAND SAINI Vs. SUNDAR SINGH

JUDGEMENT

(1.) This revision petition is directed against the order dated 10th October 1989 passed by Shri R.K. Sharma,AdditionalRentControllerDelhiwherebyhehasdismissedthepetitioner landlord's petition for bonafide requirement filed under Section 14 (1) (e) read with Section 25-B of the Delhi Rent Control Act (hereinater referred to as the Act).

(2.) The facts as set out in the petition are that the petitioner is the owner of bearing No.B-64, C.C. Colony, Delhi-110007 and his family consists of himself, his wife and the daughter and they are living on first floor which accommodation is insufficient for them. Therefore, the petitioner wants additional accommodation of ground floor which is under the tenancy of the respondent at a monthly rent of Rs.215.00 and the tenancy is for residential purpose only. The tenanted portion of the ground floor consists of two rooms, kitchen-cum-store, bath-cum-W.C. and common courtyard. It has further been stated in the petition that the petitioner is employed as a Head Clerk with the Delhi Administration and in due course he is to retire and he would like his only daughter and his would be son-in-law to reside with them with a view to looking after them in their old age. The daughter of the petitioner has been engaged and she is to be married soon and because of paucity of accommodation her marriage is being postponed. Further, the wife of the petitioner is suffering from Coronary Arterial Disease and has been advised not to exert and climb upstairs.

(3.) In the written statement, the stand taken by the respondent-tenant is that the petitioner does not require the premises, which is in occupation of the respondent as a residence for himself and for the members of his family dependent upon him. The ailment of the wife of the petitioner is also denied. The stand taken by the respondent tenant is that a false story has been made out by the petitioner, that after the marriage of his only daughter, his daughter and son-in-law will come and reside with the petitioner, with a view to seek his eviction from the premises in dispute-