SHEELA DAVID Vs. LACH LAL

JUDGEMENT

(1.) This revision petition by the tenant is directed against the eviction order dated 17-12-1985 passed by the Addl. Rent Controller, Delhi.

(2.) . The respondents filed a petition under Section 14(1) read with Section 25B of the Delhi Rent Control Act for eviction of the tenant on the ground of bonafide personal requirement. It was pleaded that the respondents were the owners of the premises in dispute which were let to the petitioner in the year 1969-70. The respondents were in possession of four rooms and two rooms were likely to be vacated by another tenant and as such the respondents would be in possession of only six rooms. The said accommodation of six rooms was too short for the number of family members of the respondents.

(3.) . After having obtained leave to defend the petitioner filed the written statement. In the written statement, it was pleaded that the respondents were not the owners and in any case the respondents had sufficient accommodation in their possession and the petition had been filed only because of the fact that the rent of the premises had risen, and the respondents wanted to realise higher rent. It was further pleaded that in the year 1975, the respondents bad let out two rooms to one Mahata and there has been no change or circumstances since then. In the replication, it was admitted that the respondents had let out two rooms to Mr. Mahata about three years prior to the filing of the petition and it was pleaded that at that time two of the respondents were unemployed and were now gainfully employed and are to be married and as such further accommodation had become necessary.