PANJU MAL Vs. S L KESHWARI

JUDGEMENT

(1.) This appeal under s. 39 of the Delhi Rent Control Act of 1958 questions the correctness of the decision of the Rent Control Tribunal dated 1st December, 1967 dismissing the appeal of the present appellants from the order of the Additional Rent Controller, Delhi, dated 17th September, 1967, ordering eviction of the tenants in favour of Smt. S.L. Keshwani on the ground that the premises were bona fide required for the residence of the owner landlady and her family members dependent upon her.

(2.) The eviction proceedings were initiated on two grounds, but the other ground of subletting was not sustained.

(3.) On appeal, it was conceded on behalf of the tenants that the premises had been let out to them for residential purposes and also that the landlady was the owner thereof, with the result that the only question for determination was whether the landlady required the premises in dispute for her own residence and the residence of the members of her family dependent on her. After considering all the circumstances of the case and the arguments addressed, the Tribunal, in a very well-reasoned order, came to the conclusion that the order of the Additional Rent Controller was correct in all respects and there was nothing to show that eviction was sought for any mala fide purpose.