VIPIN KUMAR Vs. BISHAN DASS

JUDGEMENT

(1.) THIS second appeal by the landlord is directed against the order dated 15th May, 1980 whereby the appeal of the tenant was allowed and the eviction petition filed by the landlord-appellant was dismissed.

(2.) THE appellant had filed a petition for eviction under Section 14(1)(e) of the Delhi Rent Control Act, 1958. It was pleaded that the family of the appellant consisted of himself, his wife, three sons and a daughter and the accommodation in their possession was too small in as much as it consisted of only four rooms and a barsati. There was no dispute about the members of the family. Various other defences were raised with which I am not concerned is as much as in this appeal arguments have been confined only to the bonafide requirement of the appellant.

(3.) FOR the reasons recorded above, I do not find any merit in this appeal and I dismiss the same. In the circumstances, parties are left to bear their own costs. Appeal dismissed.