RAVI DIWAN Vs. MOHAN MALHOTRA

JUDGEMENT

(1.) The respondent / landlord 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 to be referred to as, 'the said Act') in respect of two rooms, one kitchen, one bathroom, one common WC on the ground floor of property No. F ' 41, Moti Nagar, New Delhi.

(2.) It is stated in the petition that the tenanted premises were let out at a monthly rent of Rs.600/- per month excluding electricity and water charges by the erstwhile owner to the father of the petitioner. The respondent along with one Mr. Kanwal Kumar Arora purchased the suit property from the previous owner. Thereafter the property was divided and the respondent became owner / landlord of the premises in question.

(3.) The respondent set out the size of his family as consisting of the respondent, his wife, two sons aged about 25 years and 15 years at that time with one unmarried daughter aged about 20 years. The respondent also has two married daughters who keep visiting him frequently.