KANTA DEVI JAIN Vs. BRAHM DUTT BERI

JUDGEMENT

(1.) This revision petition seeks to challenge the judgment of the Rent Controller, Delhi (for short the "Controller") in E-166/98/89, whereby the learned Controller vide his judgment dated 17th December, 1999, has rejected the petition of the petitioner under Section 14(1)(e) of the Delhi Rent Control Act.

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

(3.) The respondent has contested this petition on the ground that the petitioner was not the owner of the suit property. It is also his case that the petitioner had mislead the court. It is also his case that the petitioner and her husband had more than sufficient accommodation in several properties in Delhi and she had no bona fide need of the suit premises. It is also his case that the premises in question was not let out for residential purposes alone and hence, the petition was maintainable. The petitioner having purchased C-15, Satyawati Colony and raising construction thereon, to be brought on record. Petitioner was residing with her family at C-15, Satyawati Colony and did not require the suit premises bona fide