HARBANS LAL Vs. VIMAL VOHRA

JUDGEMENT

(1.) This revision petition is directed against the order of 3rd Additional Rent Controller, Delhi dated 20th May, 1981 whereby the learned Additional Rent Controller dismissed an eviction petition which has been filed on behalf of the petitioner against the respondent.

(2.) It may be mentioned that the petition itself was filed by the landlord for eviction of respondent on the ground of his bona-fide personal requirement.

(3.) Case of the landlord, Shri Harbans Lal (since deceased) was that at present he was residing in a tenanted premises at Flat No. 9, Hassan Building Nicholson Road, Kashmerc Gate, Delhi and he wanted to stay in his own house which has been occupied by various tenants. It was also pleaded that his children are grown up and he has no other house except the house in dispute. It was further pleaded that landlord's brother Shri A mar Nath has also shifted to his own house at E-152, Greater Kailash Part-1, New Delhi which is the neighbouring house of the house in dispute and the landlord would like to live near the family of his brother.