KRISHAN KUMAR AND RADHA RANI Vs. VIMLA SAIGAL

JUDGEMENT

(1.) This litigation has been in our courts for the last 15 years or so. The landlord is claiming eviction of his tenant on the ground of personal necessity under clause (e) of the proviso to sub-section (1) of Section 14 of the Delhi Rent Control Act, 1958 (the Act). So far he has had little success. There have been two rounds of litigation between the landlord and the tenant apart from the various civil and criminal cases that have been going on between them almost from the inception of the tenancy.

(2.) Krishan Kumar and his wife Radha Rani are the appellants. Krishan Kumar owns house No. G-33, West Nizamuddin, New Delhi. The ground floor of this house was built by him in 1957. He and the members of his family started residing in it. In 1959 he added two more floors to this house. He and the members of his family shifted themselves to the newly built first and second floors of the house. The ground floor they let to the tenant Shrimati Vimla Sehgal, respondent in the appeal, in April, 1959 on a monthly rent of Rs. 260.

(3.) It was alleged in the petition that the premises were let by Smt. Radha Rani to Smt. Vimla Saigal. But the Rent Control Authorities found that Krishan Kumar is the owner landlord.