MAHABIR PARSHAD Vs. VED WATI PATHAK

JUDGEMENT

(1.) The two civil revision petitions pertain to different portions of the same property bearing No. 4315, Gali Bhaironwali, Jogiwara, Delhi and arise from two different impugned orders passed by the Additional Rent Controller (for short, "ARC") in respect of the petitions filed for bona fide requirement by the landlord under Section 14(1)(e) of the Delhi Rent Control, 1958 (hereinafter to be referred to as, "the said Act").

(2.) The first petition C.R.P. No. 49/1989 pertains to one room and kitchen on the ground floor. An eviction petition was filed on 17.10.1980 and was dismissed on 14.11.1985. The aggrieved landlord has filed the civil revision petition.

(3.) The other petition C.R.P. No. 337/2000 was filed on 23.10.1984 and there were certain subsequent developments as a result of which by an amendment on 05.10.1987, these subsequent developments were brought on record. The eviction petition was allowed on 02.11.1999 and the subject matter is a hall, kitchen and room on the ground floor of the property. The eviction petition being allowed, the tenant has impugned the order.