PREM NATH Vs. OM PARKASH

JUDGEMENT

(1.) This petition by the tenant under Section 25B(8) of the Delhi Rent Control Act, 1958 (for short 'the Act') is directed against the order of the Addl. Rent Controller, dated March 2, 1985 directing his eviction from the premises in dispute.

(2.) The dispute is in respect of a portion of property No. 4298, Arya Pura, Subzimandi. Delhi consisting of one room and a verandah in front thereof. The petitioner Prem Nath was in occupation of the said premises as a tenant under the landlord 0m Prakash on a monthly rent of Rs. 11.40. He is admittedly an old tenant.

(3.) On September 8, 1981 the landlord sought his eviction from the premises in dispute on the allegation that he was the owner of the said premises and the same had been let out for residential purpose. His family consisted of himself, his wife an unmarried son aged 20 years and an unmarried daughter aged 16 years. He was in occupation of one room measuring 16' X 8', a court yard and a kitchen on the first floor and the barasati measuring 9'x9' and open terrace on the second floor which accommodation was not reasonably suitable for him and members of his family dependent on him and be had no other reasonably suitable accommodation and bonafide required ihe premises in dispute.