B.D. KUMAR Vs. J.S. BEDI

JUDGEMENT

(1.) THIS a petition for revision under the proviso to sub-section (8) of Section 25-B of the Delhi Rent Control Act, 1958 (as amended) (hereinafter referred to as 'the Act') on behalf of the landlord against an order of the Ist Additional Rent Controller, Delhi dated 13th October, 1982 in the proceedings for eviction filed by Dr. B.D. Kumar against his tenant Sh. J.S. Bedi from first floor of premises No. 31/8, East Patel nagar, New Delhi.

(2.) THE petition for eviction was filed on or about 5th December, 1978, by Dr. B.D. Kumar, the petitioner herein, for eviction of the respondent, Sh. J.S. Bedi on ground of bonafide personal requirement of the petitioner and the member of his family. The accommodation which was stated to be in possession of the tenant consisted of two bed rooms; one drawing-cum-dining; one kitchen; two verandhas front and rear; one latrine-cum-bath; one separate bath on the first floor as shown red in the plan annexed with the petition.

(3.) IT was pleaded that the present accommodation with the petitioner is totally inadequate, insufficient as the elder son of the petitioner, Dr. Anil Dass Kumar was married in September, 1977 and since then the petitioner is finding it very difficult to accommodate all the members of his family. The petitioner and his members of the family are men of status and the present accommodation available with him does not cope with his requirements.