GHASI RAM Vs. HARNAM SINGH

JUDGEMENT

(1.) This order shall also dispose of appeals No. 300/83, 301/83 & 303/83, as all these appeals arise out of a common order.

(2.) Harnam Singh. respondent herein, is the owner of property No. WZ 803 (plot No. A/62) Rajouri Garden, New Delhi. The appellants arc in occupation of different portions of the said properly as tenants under the respondent. On February 8, 1978 the respondent-landlord brought four separate petitions for their eviction from the premises under their tcnancies on the allegations that he was the owner-landlord of the premises in dispute. The existing structure was temporary, ugly and inhabitable. He bonafide required the same for purposes of building/rebuilding and such rebuilding could not be carried out without the premiles being vacated. It was further averred that he bad got the plan for reconstruction sanctioned from the Municipal Corporation of Delhi, estimate prepared and had the necessary funds.

(3.) The appellants resisted the petitions. The pleas raised were that the requirement was not bonafide and that the landlord had not disclosed the nature of new construction and therefore they were not in a position to say whether the proposed reconstruction would alter the purpose of letting.