SUNIL SRIVASTAVA Vs. ARUN NAYYAR

JUDGEMENT

(1.) The petitioner by way of the present petition under Section 25B(8) of Delhi Rent Control Act, 1958 (hereinafter referred to as "the Act") has assailed the eviction order dated 9th December, 2011, passed by Additional Rent Controller, Central District, Tis Hazari Courts, Delhi.

(2.) Brief facts of the case are that the respondent filed an eviction petition against the petitioner in respect of two rooms alongwith kitchen, bathroom and toilet on the 2nd floor of property bearing No.12-A/38, WEA Karol Bagh, New Delhi (hereinafter referred to as "tenanted premises") which was let out to the petitioner by father of the respondent for residential purpose.

(3.) Respondent has stated to have got retired in January, 2007 as Director General of Naval Academy at Ezhimale in Kassargode District of Kerala. After his retirement, he came back to Delhi alongwith his family. It is for the bonafide requirement for his and his family's residence that the respondent filed the eviction petition. The respondent stated that he is in occupation of one bed room, drawing room, dining cum pooja room on the first floor, kitchen and a room being used as store room on the second floor of the suit premises.