HARIVANSHLAL RABRA Vs. MADANLAL JOLLY

JUDGEMENT

(1.) This revision petition is directed against the order and judgment of the rent controller dated 20th July 1986 dismissing the eviction petition filed on the grounds of bona fide requirement.

(2.) The facts giving an occasion to the present revision petition in brief are as under :

(3.) The petitioner is the owner/landlord of property no. A.25 (77) East Azad Nagar, Delhi. The respondent Madan Lal Jolly is tenant of one room, one kitchen and store on the ground floor of the said premises since 1969. According to the petitioner, the premises were let out for the residential purposes. These premises are required for residential purposes by the petitioner. The family of the petitioner consisted at the time of filing the petition on 12th March 1980 the petitioner himself, his wife Prakash Wati, 3 sons, Devi Prasad, Sobhagya Raj and Atal Anand, two daughters, Vijay Lakshmi and Vimal Lakshmi, Smt. Jyoti Sharma, daughter-in-law (wife of Devi Prasad) and two grandsons Lalit aged 5 and Kamal alias Pappu 3 years and one daughter Kumari Meenakshi and another daughter- in-law Smt. Savita Sharma wife of Sobhagya Raj. The younger daughter of the petitioner required a separate room for her studies. At that time, the petitioner had in his occupation three rooms which were insufficient for his residence and for his family members. The petitioner being a social worker, his relations and members of public kept on visiting. As such he needed a guest room also. Monthly income of the petitioner and his family members those days was more than Rs. 2000.00 . Consequently, he terminated the tenancy and filed the eviction petition under Section 14(i) (e) of the Delhi Rent Control Act (hereinafter called the Act, for short).