USHA SALES LIMITED Vs. MOHINI NAYYAR

JUDGEMENT

(1.) This is a revision petition against the order of the Additional Rent Controller dated 22nd March 1982.

(2.) These are the facts. M/s. Usha Sales Limited is a tenant in premises No. C-432, Defence Colony, New Delhi under Mrs. Mohini Nayyar, the landlady. The landlady in September 1980 made an application to the Additional Controller seeking an order of eviction against the tenant under Section 25-B of the Delhi Rent Control Act (the Act) on the ground of her bona fide need of premises. Her main ground was that the premises were let to M/s. Usha Sales for the residence of their officer, Shri J.S. Monga, and since Mr. Monga has gone abroad and left the service of the Company and as the premises were lying vacant, she ought to be granted an order of eviction. She also averred that she was residing in Surrey, U.K. and is working there as a school teacher in Peckham School run by Inner London Educational Authority, County Hall, London.

(3.) The Landlady's husband died in 1978. She was due to retire in April 1982 from the school and after her retirement she wanted to shift to India where her brothers and sisters are living. So she filed the eviction case in 1980.