PAL SINGH Vs. SUNDER SINGH

JUDGEMENT

(1.) By this second appeal Pal Singh seeks setting aside of judgment passed on 14th April, 1980 by Shri V.S. Aggarwal, Rent Control Tribunal, Delhi whereby while reversing the order of the Additional Rent Controller the tenant-appellant herein was directed to be evicted under Section 14(1) (e) of the Delhi Rent Control Act.

(2.) The landlord namely Sunder Singh had filed the application for eviction of his tenant from three rooms and a courtyard in premises No. 2216 to 2222, Gali Inder Chammar, Teliwara, Delhi on the ground that the said portion of the premises which had been let out for residential purposes was bonafide required by him for himself and members of his family residing with him. The eviction petition was contested by the appellant-herein and a preliminary objection was raised that as he was not the sole owner of the property in question the landlord. Sunder Singh, had no locus standi to file the petition. On merits it was urged that the property had been let out for residential-cum-commercial purposes. It was denied that the premises in dispute were required by the landlord. It is useful to quote the ground for which the eviction of the tenant was sought. This ground is contained in paragraph 18 (a) of the petition:-

(3.) In reply to this paragraph the tenant-appellant herein averred :