KULDIP LAL MADHOK Vs. KRISHAN KUMAR GULATI

JUDGEMENT

(1.) THIS is a petition for revision under the proviso to sub -section (8) of Section 25 (B) of the Delhi Rent Control Act, 1958 (hereinafter referred to as the Act') against the order of the VIIth Additional Rent Controller, Delhi dated 21st January, 1984 whereby the learned Additional Rent Controller dismissed the petition for eviction which the petitioners had filed against their tenant Sh. Krishan Kumar Gulati.

(2.) PETITIONER No. 1, Sh. Kuldip Lal Madhok alongwith his father Sh. Kundan Lal Madhok has filed an application for eviction of the respondent, Sh. Krishan Kumar Gulati under Section 14(1) (e) read with section 25 -B of the Act from the first floor of premises No. 551, Double Storey, New Rajinder Nagar, New Delhi. The premises in dispute consist of a two rooms set, a Kitchen, bath, latrine and the terrance. According to the petitioners, it is a residential property which had been purchased by the grand father of petitioner No. 1 from the President of India against his claims for properties left in Pakistan and after the death of Sh. Gopal Dass Madhok, grand father of Petitioner No. 1 in 1972, Sh. Kundal Lal Madhok inherited the same and after partition the property in dispute was allotted to petitioner No. 1 exclusively and now the property is owned by his own joint family consisting of himself and his two sons namely Rajan Madhok and Raman Madhok.

(3.) IT was further case of the petitioner that at present he is in occupation of government quarter bearing No. 546 -N, Sector VIII, Ramakrishana Puram, New Delhi. It was also pleaded that one of the petitioner's son is a doctor and the other one is a Master of Science (Chemistry) and he is proposing to get his two sons married who have attained to age of 26 and 23 years. Marriage of his sons is being delayed for want of sufficient accommodation.