(1.) Respondent No. 1 (original petitioner) filed an eviction petition against the petitioner(tenant) on the ground of bona fide requirement under Section 14 (1) (e) read with Section 25 B of the Delhi Rent Control Act, 1958 (hereinafter referred to as the said Act) in respect of premises bearing no. A-56, Defence Colony, New Delhi.
(2.) The premises were let out to the petitioner for the purpose of residence vide lease deed dated 8.12.1980. The purpose of letting was not disputed by the petitioner. Respondent No. 1 claimed to be the co-owner/landlord of the said premises.
(3.) Respondent no. 1 is a dental surgeon and it was stated that he intended to shift his residence from Punjab (Mukheran distt. Hoshiarpur) to Delhi permanently and for this purpose he was also keeping one room in the said property vacant for his residence. It was also stated that Respondent no. 1 is a visiting surgeon in various hospitals at Delhi and all his near relatives are settled in Delhi.
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