RAM KISHORE Vs. SAVITRI DEVI

JUDGEMENT

(1.) THE petitioner is aggrieved by an order dated 1st April, 2008 of learned ARC dismissing his application under Section 25 B of DRC Act for leave to contest.

(2.) THE landlady in this case filed an Eviction Petition under section 14 D of the Delhi Rent Control Act on the ground that the premises in occupation of the petitioner was required by her for her residence. The premises was owned by Sh. Ramesh Kumar Sharma. Sh. Ramesh Kumar Sharma expired on 21st December, 1998 leaving behind Savitri Devi, his widow, Sh. Parimal sharma, his son and three married daughters namely Smt. Rekha Sharma, Smt. Vandana Sharma, and Smt. Kavita Sharma who all become co-owners/co-landlords. After death of Sh. Ramesh Kumar Sharma, his widow, with consent of other co-owners, started getting rent from the petitioner against proper rent receipts. She filed the Eviction Petition after obtaining NOC from other co-owners.

(3.) THE petitioner is in occupation of two rooms and a kitchen in the premises. The other accommodation in the premises viz. one room, attached toilet and the bath on ground floor is occupied by Sh. Parimal Sharma and his wife Radha Sharma and their minor daughter Deepanshi. The remaining two rooms and a kitchen on the ground floor with common latrine and bath were in occupation of one tenant namely Shiv Charan Sharma. On first floor, there were two rooms and one kitchen in joint occupation of landlady and her son Parimal and his family members. Rest two rooms and kitchen were occupied by the petitioner. On the second floor, there was a latrine and a small store.