MAHAVIR PRASAD Vs. VED BHARAT KAPOOR

JUDGEMENT

(1.) VIDE the impugned judgment dated 1st April, 2011 the petition filed by the petitioner under Section 14(1)(e) of the Delhi Rent Control Act, 1958 (in short DRC Act) has been dismissed.

(2.) LEARNED counsel for the petitioner contends that three erroneous findings have been arrived at by the learned Trial Court:

(3.) LEARNED counsel for the petitioner relying upon Sarla Ahuja Vs. United India Insurance Co. Ltd., 1999 AIR(SC) 100 contends that when a landlord asserts that he requires his building for his occupation, the Rent Controller shall not proceed on the assumption that the requirement is not bonafide. It is not for the tenant to dictate terms to the landlord as to how should the landlord adjust his family without getting the tenanted premises.