PURAN CHAND Vs. YASHPAL

JUDGEMENT

(1.) RC-Rev. 22 of 2004 is directed against the judgment and order dated 13.12.2003 of the Additional Rent Controller (for short 'Controller) in eviction petition No. E-190/2000 whereby the learned Controller has dismissed the petition 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 learned Controller, are that -

(3.) Counsel for the petitioner submits that the petitioner is living with his son who is not on speaking terms and, therefore, requires the premises in question bona fide for his residence. Counsel for the respondent, on the other hand, contends that as and when any room in the premises has been got vacated by the petitioner, he has converted the same into godowns. He further submits that the petitioner's son is in possession of two rooms which he is using for commercial purposes and that there is no dispute between the father and son who are doing business together.