S AMARJIT SINGH Vs. PUNJAB NATIONAL BANK

JUDGEMENT

(1.) This revision petition by the owner-landlords is directed against the order dated 24.4.1985 passed by the Addl. Rent Controller, Delhi whereby their petition for eviction under section 14(l)(e) read with section 25B of the Delhi Rent Control Act was dismissed.

(2.) The petitioners alleged in paragraph 18(a) of the petition that they were the owner-landlords of the property in question which was let out to respondent-company. According to the petition, the members of the family of the petitioners are the petitioners themselves, their son with his wife and a daughter, the other son with his wife and a daughter. The accommodation available with the petitioners as is clear from the site plan is two bed rooms and a drawing-cum-dining besides the usual amenities of kitchen and baths. Besides this accommodation, there is also one room over the garage which, according to the petitioners, was a servant quarter but is being used for residence of a member of the family.

(3.) Initially the respondent filed an application for leave to defend wihch was refused and an eviction order was passed. That order was challenged in this court and the revision petition of the tenant was allowed and he was granted leave to defend. In the written statement, various pleas were taken with which I am not concerned in this revision petition because all the findings, except the finding on the question of bona fide requirement, have been recorded against the respondent-tenant and those findings have not been challenged.