ANAND PRASAD SHARMA Vs. RAM SINGH

JUDGEMENT

(1.) The petitioner filed an eviction petition against the respondents / tenants under Section 14(1)(e) read with Section 25-B of the Delhi Rent Control Act, 1958 (hereinafter to be referred to as, "the said Act") in respect of the tenanted premises forming part of property bearing No. 4767, Phatak Rashid Khan, Jogiwara Maliwara, Chandni Chowk, Delhi detailed in the site-plan in "red" on grounds of bona fide requirement. The eviction petition was filed in October, 1980.

(2.) The petitioner claimed to be the owner of the premises. The original tenant was Shri Ladli Prasad and his sons, S/Shri Ram Singh, Pooran Singh and Shyam Singh were impleaded as the respondents.

(3.) The petitioner has set out his family as comprising of himself, two married sons, their wives and eight children, who were school-going. The accommodation available with the landlord at that stage was one small room of 10" x 7" on the ground floor, one small room of 11" x 6", one small room of 9" x 6", one dallan of 9" x 6" which was converted into kitchen on the first floor and two small rooms measuring 6" x 5", one small room of 9" x 6" on the second floor of the property in question besides common latrine, bath room and chowk. The petitioner also claimed that two of his married daughters visit the petitioner frequently.