KRISHNA KUMARI Vs. K L SHARMA

JUDGEMENT

(1.) RC-Rev. 7 of 2004 is directed against the judgment and order dated 28.10.2003 of the Additional Rent Controller (for short 'Controller') in eviction petition No. E-146/2001 dismissing the petition of the petitioner under Section 14(1)(e) read with Section 25-B of the Delhi Rent Control Act, 1958 (for short 'the Act').

(2.) Brief facts of the case, as noted by the Controller, are that :-

(3.) It was contended by counsel for the petitioner that the learned Controller has gone wrong in holding that the children of the petitioner are not financially dependent upon her and, therefore, the premises sought to be vacated is not required by her bona fide. On the other hand, counsel for the respondent, contended that the petitioner has accommodation where she is staying which is equivalent to the one in possession of the tenant and that the ground floor of the premises in question has been kept vacant which can always be used by the petitioner-landlady for her residence.