INDER KUMAR LAMBA Vs. VEENA SETHI & ORS

JUDGEMENT

(1.) These are three revision petitions filed by the common petitionerlandlord against the three tenants in respect of three different shops bearing Nos. 1,2 and 3 part of the premises No.3-10, Model Town, Delhi.

(2.) I have heard the learned counsel for the petitioner. I have also gone through the record.

(3.) The petitioner-landlord in the instant case had sought an eviction of three different tenants in respect of three shops which were under the tenancies of three tenants by stating that he needs the shops for the purpose of settling his three adults sons, who were married and having children. It has been stated by the eldest son is 49 years of age having two-three children and similar is the case with the other two sons. It has been alleged that the three sons of the petitioner are dependent on him both financially as well as for the purpose of accommodation. Presently, it has been stated that the petitioner who is suffering from 50% disability is in the business of manufacturing auto parts in which three sons are helping him. The petitioner has alleged that he has no other alternative suitable accommodation available to him where he could settle his three sons.