SATYA GUPTA Vs. MUNSHI RAM AGGARWAL

JUDGEMENT

(1.) This petition has been filed by the petitioners (hereinafter referred to as the tenants) against the respondent No. 1 (hereinafter referred to as the landlord) challenging the eviction order dated 2nd April, 1993 passed by Shri K.S. Khurana, Additional Rent Controller, Delhi.

(2.) Briefly stated, the facts of the case are that the landlord filed an eviction petition bearing No. E-265/84 against the tenants under Section 14(1)(e) of the Delhi Rent Control Act 1958 (hereinafter referred to as the Act) on the ground of bonafide requirement with regard to the premises consisting of one room, a kitchen, one store, a latrine, bath room on the first floor and a barsati and terrace on the second floor of the premises bearing Municipal No.1810, Sohan Ganj, Roshanara Road, Chandrawal, Subzi Mandi Old, Delhi. The learned Additional Rent Controller by his order dated 2nd April, 1993 held that the landlord had been successful in bringing out his case within four corners of Section 14(1)(e) of the Act and accordingly he passed the eviction order in favour of the landlord and against the tenants in respect of the premises shown 'red' in the site plan Ex.AW-4/5. Aggrieved by this order, the present petition has been filed by the tenants.-

(3.) The petition came up for hearing on 14.7.93 and a notice was issued to the respondents to show cause as to why petition be not admitted. Notice on the application for stay was also issued on that date. On 4th February, 1994, the dispossession of the tenants from the impugned premises was stayed. The arguments on the main petition were partly heard on 5th July, 1994 and further arguments were heard on 20th July, 1994.