RAVINDER KUMAR SHARMA Vs. O P SHARMA

JUDGEMENT

(1.) THE petitioner is a tenant and has filed this Revision Petition under section 25b (8) of the Delhi Rent Control Act, 1958 (hereinafter referred to as the "rent Act") against the order dated November 30,2006 passed by the learned Additional Rent Controller, Delhi directing his eviction from the suit premises bearing flat No. 1104, LIG, Pocket C, Loni (East) Shahdara, Delhi- 95 on the ground of bonafide requirement of respondent No. 1.

(2.) THE factual matrix of the case giving rise to the Revision petition is as follows: -. Respondent No. l is the owner and landlord of the suit property which was let out to the petitioner by his brother (respondent No. 2) at Rs. 1000/-per month vide Rent Agreement dated July, 24 1998. At the time the suit premises were let out, respondent No. l was employed in private job at ludhiana. About 4-5 years prior to the filing of the eviction petition he lost his job and could not find an alternate job in Ludhiana. He shifted to Delhi. where his brother and other relatives are settled. He managed to get a job as a Paint chemist in a private company in Delhi on regular monthly salary and is working as such since April 2006. However, he has not been able to find suitable accommodation at Delhi for himself and his family which comprises of his wife, three grown up daughters and one son. Hence, his family is still living in Ludhiana whereas he is residing with his brother.

(3.) IN these circumstances he filed the eviction petition against the petitioner on the ground that he requires the premises in question for himself and his family's bonafide need and that he has no other suitable accomodation except the suit premises.