PREM NATH Vs. GANESH DASS

JUDGEMENT

(1.) THIS second appeal by the tenant is directed against the judgment and order dated October 5, 1979, passed by the Rent Control Tribunal whereby the appeal of the respondent-landlord-owner was allowed and an eviction order was passed.

(2.) THE respondent-owner filed a petition under Section 14(1)(e) of the Delhi Rent Control Act, 1958 (for short 'the Act') for eviction of the appellant on the ground of bonafide requirement. In paragraph 18(a) of the petition it was alleged :

(3.) THE learned Additional Rent Controller on perusal of the entire evidence on record came to the conclusion that the requirements of the landlord were bonafide and he further held that all the legal heirs of the original tenant Amar Nath had not been impleaded and as such the petition suffered from the vice of mis-joinder of parties. The petition was consequently dismissed on this ground alone.