SHRI KANHIYA LAL Vs. SHRI MANOHAR LAL

JUDGEMENT

(1.) This revision under proviso to section 25B(8) of the Delhi Rent Control Act, 1958, is directed against the order of Additional Controller dismissing the petitioner's application for leave to contest the respondent's application for eviction.

(2.) Manohar Lal Kharbanda (hereinafter referred to as 'the landlord') let out for residential purposes ground-floor of house No. 6A, Block E-36 Rajouri Garden, New Delhi, to Kanhiya Lal (hereinafter referred to as 'the tenant'). After serving the tenant with a notice terminating his tenancy the landlord filed an application for eviction of the tenant under section 14(1) (e) of the Delhi Rent Control Act. The landlord has two sons and a daughter. Elder son is Shashi Bhusan Kharbanda who was then living in a students hostel at Sonepat. After completing his studies he has come to stay with the landlord. The second son is Rajesh Kumar Kharbanda, who was a student of M.Sc (Physics). The daughter had appeared in II year of the Bachelor of Arts examination. All the children had come of age and needed separate rooms for their residence.

(3.) The landlord is staying in the first-floor of the said house. His accommodation consists of two bed-rooms, a dining-room and a drawing-room. One bed-room is for the petitioner and his wife. He is in need of two more bed-rooms in order to accommodate his three grown-up children.