T V KRISHNAN Vs. PRATIVA DEVI

JUDGEMENT

(1.) This is a revision petition under the proviso to Section 25(8) of the Delhi Rent Control Act. 1958 (for short 'the Act').

(2.) Shib Nath Mukherjee was the owner of property bearing muni- cipal No. C-192, Sarvodaya Enclave. New Delhi. He let it out to T.V. Krishnan, petitioner herein, on a monthly rent of Rs. 475.00 in February, 1975. Shib Nath Mukherjee died on March 24, 1979 leaving behind his widow Smt Prativa Devi as his sole heir. The tenant started paying rent to her.

(3.) On January 6, 1981 Smt.Prativa Devi brought a petition against the tenant for recovery of possession of the said property on the ground of personal bonafide requirement, i.e. under clause (e) of the proviso to SubSection (1) of Section 14 of the Act.