NANAK CHAND Vs. AMAR SINGH

JUDGEMENT

(1.) The tenant has come up in revision under Section25B(8) of the Delhi Rent Control Act, (hereinafter referred to as "the Act) challenging the order passed on 25/04/1994 by Shri P.D.Gupta, Additional RentController, Delhi rejecting his application for leave to contest the eviction petitionand simultaneously allowing the application of the owner/landlord filed underSection 14(l)(e) of the Act ordering the tenant's eviction.

(2.) The tenant's eviction was sought by the respondents from the premisescomprising one room, latrine, bath room, as shown in red colour in the plan attachedwith the petition being a part of property known as C-84, Jitar Nagar, Delhi.

(3.) The respondents alleged that the tenant was let out the premises, which areowned by respondent No. 1, Amar Singh. The same are now required byrespondent No. 1 for himself and the other members of his family who aredependent upon him. The accommodation in his occupation as shown in blue in theplan attached was highly insufficient for his requirements. The family of respondentNo. 1 consists of himself, his wife, three married sons one of whom is respondentNo. 2. Respondent No. 1 along with his family and respondent No. 2 stays in theaccommodation shown in blue in the plan. Thus the requirement of the accommo-dation in tenant's possession is bona fide.