TNLOK CHAND TUTEJA Vs. JAMNA DASS CHUGH

JUDGEMENT

(1.) This revision petition is directed against the order of the Addl. Controller, Delhi dated January 21, 1984.

(2.) Property No. 695-696, Double Storey Quarters situated in New Rajinder Nagar, New Delhi was a Government built property. The President of India vide lease deed dated October 20, 1965 leased this property to Sham Lal Taneja for a period of 99 years commencing from December 12, 1957. Taneja's mother lived on the ground floor of the property bearing No. 696 along with her daughter and son-in-law Jamna Dass Chugh since before the execution of the lease deed. On her death Sham Lal Taneja took his brothar-in law Chugh as his tenant on a monthly rent of Rs. 130.00 . On tenant's application standard rent of the ground floor was fixed at Rs. 60.75 per month by the Addl. Controller. Sham Lal Taneja, sold this property to Trilok Chand Tuteja, the petitioner, by means of sale deed October 22, 1977. Jamna Dass Chugn (the respondent tenant) thus became a tenant under Trilok Chand Tuteja, the petitioner (landlord).

(3.) On October 21, 1976 the landlord brought a petition for recovery of possession of the said property (no. 696) consisting of two rooms, Kitchen, bath and latrine, front and rear court yard, etc. on the allegation that the premises in dispute had been let out for residential purpose to the respondent and were bonafide required by the landlord, owner thereof, for occupation as a residence for himself and members of his family and he had no other reasonably suitable accommodation.