T N IDNANI Vs. A D KHANNA

JUDGEMENT

(1.) This second appeal under Section 39 of the Delhi Rent Control Act, 1958 (for short 'the Act') is directed against the judgment and order dated 26/4/1986 of the Rent Control Tribunal confirming the order dated 15th April 1986 of the Rent Controller for eviction of the appellant under Section 14(i)(h) of the Act.

(2.) Briefly the facts are that A.D. Khanna, respondent sought eviction of T.N. ldnani, appellant from the ground floor of his house at D-403, Defence Colony, New Delhi under Section 14(l)(h)ofthe Act on allegations that the premises were let to the appellant for residential purposes at Rs. 633.00 per month which included Rs. 3.00 on account of water charges and the appellant . had built residential house at B-19, Vasant Marg, Vasant Vihar, New Delhi. The defence of the appellant was that he became tenant in 1964-65 and constructed his house in 1972 while the present eviction petition was filed on 20/5/1984 that the respondent was aware of building the said residential house and it amounted to acquiescence/waiver of the ground of eviction. The appellant also pleaded that he had filed a petition for eviction against his tenant occupying B-19, Vasant Vihar, New Delhi on ground of personal bona fide requirement and he would shift to his house if he got possession from his tenant. In replication the respondent affirmed his plea and denied the allegations of the appellant. He pleaded that he served a notice dated 28/4/1980 Upon the appellant and from his reply dated 23/5/1980 be came to know that he had built residential house at Vasant Vihar, New Delhi, that the appellant since then had been promising to vacate the house and last communication was received by him from the appellant in August, 1983. The respondent further pleaded that he did not file the eviction petition earlier because he believed that the appellant would keep his word but when he did not vacate the eviction petition was filed.

(3.) The Rent Controller after evidence held that the premises were let for residential purposes the appellant had built a residential house at Vasant Vihar after becoming tenant in the suit premises he had been promising to vacate the premises the respondent was not estopped from filing the eviction petition ; and it was not a case of acquiescences or waiver of the ground of eviction. An order of eviction was passed under Section 14(l)(h) of the Act which was confirmed by the Rent Control Tribunal.