MUNNI DEVI Vs. MANMOHAN VERMA

JUDGEMENT

(1.) The respondents filed a petition under Section 14 (1) (e) and Section 25B of the Delhi Rent Control Act, 1958 (herein-after referred to as the said Act) on grounds of bona fide requirement of residence of the landlords. The respondents claim to be the owners and landlords of the premises 3468-70, Gali Bajrang Bali, Chawri Bazar, Delhi 110006. The tenanted accommodation consists of one room and covered tin-shed barsati, common latrine and bath room situated on the second floor as per the site plan annexed to the petition. The rate of rent is stated to be Rs 55/- per month including other charges.

(2.) Respondent no.1 was stated to be residing in the property at the first floor consisting of one room and a kotha and one room and kotha on the second floor with his family consisting of himself, his wife and three children aged about 23, 20 and 13 years respectively. Respondent no.2 is stated to be occupying the second floor with a tin shed and kitchen and residing there with his family consisting of himself, his wife and four children aged 17, 14, 11 and 8 years respectively.

(3.) The petitioner sought leave to defend the eviction proceedings but the Additional Rent Controller in terms of the judgment dated 09.05.2005 found that no triable issue was raised as to dis-entitle the respondents to claim eviction on the grounds under Section 14 (1) (e) of the said Act and passed an eviction order with a direction to the petitioner to vacate the same within six months from the date of the order. The present revision petition has been filed by the petitioner aggrieved by the said order.