RAM KISHAN DASS Vs. ANIL KUMAR

JUDGEMENT

(1.) The tenant has come up in revision against an order passed on 17th March, 1994 by Shri P.D. Gupta, Additional Rent Controller, Delhi, declining his application for leave to defend and simultaneously passing an order of eviction by allowing landlord's application under Section 14(1)(e) read with Section 25-B of the Delhi Rent Control Act, (hereinafter referred to as "the Act").

(2.) After notice was issued to the respondent and record was called, learned Counsel for the parties stated that matter be heard and disposed of at the admission stage. Consequently, I have heard learned Counsel for the parties at length and gone through the record.

(3.) Eviction of the tenant was sought from the ground floor of property No. 3179, Lal Darwaja, Bazar Sita Ram, Delhi. The ground in seeking eviction was that the landlord along with his family was residing with his parents. He was married in February, 1992 and was blessed with a daughter in November, 1992. Thus his family consisted of himself, his wife and an infant daughter. He wanted to live and shift to his own house on the ground floor. He was not having any other reasonably or suitable accommodation except the ground floor of the property, which was owned by him.