PRAHLAD SINGH REKHI Vs. BHAWANI DEVI

JUDGEMENT

(1.) RC-Rev. 590 of 1996 is directed against the judgment dated 18.3.1996 passed by the learned Rent Controller rejecting eviction petition No. E.63/89 under Section 14B, 14(1)(e) of the Delhi Rent Control Act (for short 'the Act') on the ground that the petitioner has failed to prove his bona fide in respect of the demised premises.

(2.) Brief facts of the case, as have been noted by the learned Rent controller, are that :

(3.) The learned Rent Controller has, while dealing with the provisions of Section 14B of the Act, held that the petitioner was released or retired from the armed forces and that the premises was let out by him and also that the petition for eviction had been moved in time. But as regards the bona fide requirements, the learned Rent Controller was of the view that the bona fides are not made out. It was contended before me that the findings arrived at were not correct inasmuch the Rent Controller has taken a very hypotechnical view of the matter and the premises are required for residence of the petitioner since he is required to vacate the accommodation with him which has now fallen to the share of his son.