BHUPINDER KUMAR Vs. MAJOR H.C. PAHWA

JUDGEMENT

(1.) THIS revision petition on behalf of the tenant is directed against the order of learned Rent Controller, Delhi dated 6th October, 1983.

(2.) BY the impugned order, the learned Controller accepted a petition filed on behalf of respondent, Major H.C. Pahwa for the eviction of the petitioner on the ground of bonafide requirement for himself and members of his family of the premises in dispute bearing Flat No. 95-C, C-1A, Pankha Road, Janakpuri, New Delhi.

(3.) IT was further pleaded that he is owner/landlord of the premises in suit and suit premises consisting of a flat which he has a purchased from the Delhi Development Authority on 26th March, 1973 and the flat was let out to the tenant for residential purposes and in view of all the circumstances it was prayed that an order of eviction may be passed in his favour.