MAHESH PATEL Vs. JAI KARAN KOHLI

JUDGEMENT

(1.) THIS is tenant's revision petition against the order of the Additional Rent Controller directing eviction of the tenant under Section 14(1)(e) of the Delhi Rent Control Act. The respondent is the owner landlord of House No. 28, Jor Bagh, New Delhi Shri I.D. Patel, the late father of the appellant, Mr. Mahesh Patel, was the tenant on the first floor and barsati and a garage in the said house. The ground floor was let out to M/s. R.J. Shah and Co. with which late Shri I.D. Patel was associated. The respondent-landlord filed eviction petition against both the tenants on the ground of bonafide requirement of himself and his family. Both the petitions was heard together by the Additional Rent Controller. Shri I.D. Patel died during the pendency of the proceedings and his son Mahesh Patel was brought on record as his legal heir.

(2.) ON the basis of the pleadings of the parties and evidence led by them, the learned Additional Rent Controller recorded the following findings :-

(3.) AFTER the order of the Rent Controller, the landlord has taken the possession of the ground floor, where he and his wife are living. Additional accommodation is claimed by him on the following grounds.