RADHA RANI CHAUHAN Vs. MANU SHARMA

JUDGEMENT

(1.) CRP 890/1998 is directed against the judgment dated 27.8.1998 of the Additional Rent Controller, Delhi (for short "the Controller") in Petition No. 115/90E, whereby the Controller has dismissed the petition of the landlord under Section 14(1)(e) of the Delhi Rent Control Act.

(2.) The brief facts of the case as has been noted by the Controller are as under :

(3.) It is contended by counsel for the petitioner that the Controller went wrong in deciding issue no.2, namely, the purpose of letting inasmuch as the premises being in a residential colony even though the rent note is silent, should be presumed that the same was let out for residential purpose only. He also submits that the bona fide needs of the petitioner had been proved inasmuch as the petitioner was retiring from service and the family wanted to shift to Delhi from Jhansi.