(1.) This revision petition has been filed against an order of dismissal of eviction petition filed under Section 14(1)(e) read with Section 25 (b) of Delhi Rent Control Act.
(2.) The facts giving an occasion to the present revision petition are as under: Undisputedly, the respondent is tenant of the petitioner in respect of two rooms, one kitchen, one bath and front and back covered portico, garage on the ground floor in premises No. 74(C) Phase III LIG Ashok Vihar, Delhi on a monthly rent of Rs. 350.00 . It is also not disputed that the petitioner has wife, three children in his family and the son of the respondent was running his workshop in the premises. The petitioner is living in a tenanted premises. The dispute between the parties was confined to two points before the Learned Additional Rent Controller; firstly to the purpose of letting of the premises; and secondly to the point of bona fide requirements of the petitioner as he allegedly wanted to raise the rent and he has got suitable alternative accommodation.
(3.) The matter was hotly contested before the learned Trialourt. The learned Additional Rent Controller took the view that the petitioner was the owner/ landlord of the suit premises; and the premises was let out for residential purpose. However, the learned Additional Rent Controller took the view that the petitioner had failed to prove that he bona fide required the suit premises and dismissed the eviction petition.