MUNSHI SHAUKAT Vs. JAMILUDDIN

JUDGEMENT

(1.) C.R.P.1369 of 2001 is directed against the judgment and order dated 29.8.2001 of the Additional Rent Controller (for short 'Controller') in E-152/92 whereby the learned Controller has decreed the suit on a petition filed under Section 14(1)(e) of the Delhi Rent control Act, 1958 (for short 'the Act') by the respondent herein holding that the respondent herein has been able to satisfy the court that his requirement under Section 14(1)(e) of the Act is made out in respect of ground floor of the premises in possession of the petitioner herein.

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

(3.) In order to bring the petition within the ambit of Section 14(1)(e) of the Act, it was incumbent upon the landlord to prove that he was (i) the owner/landlord of the premises in dispute; (ii) premises was let out to the respondent/tenant for residential purpose; (iii) petitioner needs the suit premises for his own residence and for the residence of his family members dependent upon him; and (iv) petitioner does not have any other alternative suitable residential accommodation available with him.