RAM CHANDER GOYAL Vs. MOHAMMAD UMAR

JUDGEMENT

(1.) The present appeal is directed against the order of the Rent Control Tribunal dated 7.10.1997, in RCA No. 44/88, by which the Tribunal, while allowing the Appellant's appeal against the dismissal of the eviction petition on the ground under Section 14(l)(a) of the Delhi Rent Control Act (hereinafter referred to as the Act), upheld the dismissal of the eviction petition on the grounds under Section 14(l)(c) & (e) of the Delhi. Rent Control Act. The learned Rent Control Tribunal accepted the appeal of the appellant with regard to dismissal of the petition under Section 14(l)(a) of the Act and has allowed the same giving benefit to the respondent under Section 14(2) of the Act.

(2.) Learned Counsel for the appellant has urged before me that learned Rent Control Tribunal should have also allowed the eviction petition of the appellant on the ground under Section 14(l)(c) & (e) of the Act.

(3.) The learned Rent Control Tribunal found overwhelming evidence to uphold the finding of the Rent Controller that no case of bona fide need under Section 14(1 )(e) of the Act was made out. As regards the ground under Section 14(l)(c) of the Act the learned Rent Control Tribunal held that the appellant has not fulfilled the requirements of Section 14(5) of the Act. Section 14(5) of the Act is as under: