S P MALIK Vs. PARPATI BAI HARYANVI

JUDGEMENT

(1.) This is a petition for revision against the order of the learned Additional Rent Controller, Delhi dated 24th September, 1982 filed by Shri S.P. Malik, petitioner landlord.

(2.) By the impugned order, the learned Additional Rent Controller had dismissed an eviction application which had been filed by the petitioner on the grounds contained in clause (e) to the proviso to sub-section (1) of Section 14 of the Delhi Rent Control Act, 1958. (Hereinafter referred to as the Act).

(3.) The petitioner, Shri S P. Malik was working as Technical Adviser to Delhi Cloth & General Mills Ltd., and retired in the year 1971 as the Technical Adviser. Thereafter, he worked with Super Bazar, Delhi. The landlord has three sons, namely, Subhash Chander, Yogesh Chander and Mahesh Chander. Yogesh Chander was married in the year 1970. There is one child from that wedlock. That marriage went into difficulties and ultimately there was a separation between him and his wife and he was marriage again in the year 1984. First son Subbash Chander is a Doctor in Science (Chemistry) and Ph.D. He is running a factory at Nangloi. The second son Yogesh Chander has done higher study in Denmark in dairy technology and is working as a partner with his elder brother Subhash Chander. Petitioner has a third son Mahesh Chander who is working in a textile Mill. He is B.Sc. in textile from Bhiwani and at the time when the petition was filed he was working as an Assistant Spinning Mastar with Swatantra Bharat Mills, Delhi. The petitioner had a daughter namely, Dr. Lalita Chopra who is M.D. and is working at Bombay in a hospital. The petitioner had let out the premises in dispute to the predecessor-in-interest of the respondents on or about 1st February, 1961 at a rent of Rs. 225.00 per month. The landlord filed this petition for eviction on or about 14th September, 1976 for the bona fide requirement of himself and members of his family dependent upon him.