PT HARISH CHANDER KALIA Vs. SAT PAL OBEROI

JUDGEMENT

(1.) The landlord has filed this civil revision under Section 25-B(8) of the Delhi Rent Control Act (hereinafter referred to as 'the Act') challenging the order dated 31st October, 1986 of Shri A.K.Garg, Additional Rent Controller, Delhi, by which he had dismissed the eviction petition brought by the petitioner on the ground of bonafide requirement of residence covered by Clause (e) of Sub-section (1) of Section 14 of the Act.

(2.) . In respect of some of the essential ingredients which go to constitute this particular ground of bonafide requirement i.e. that the landlord is the owner of the premises in question and that the premises in question had been let out for residential purpose, the findings have been given by the Controller in favour of the landlord and those findings are not challenged. before me by the learned counsel for the tenant.

(3.) . The case set up by the landlord, in brief, is that he is aged about 73 years while his wife is aged about 69 years and both are having certain ailments and they have no male issue and are presently residing in the house in question and it is the need of the landlord that their married daughters with their families should live with them to look after their parents who are not keeping good health. Admittedly, both the daughters of the petitioner are married and are living separately with their families of their husbands. It was also pleaded that the landlord was in possession of accommodation comprising of two rooms, a store, a kitchen, a bath and verandah on the first floor and a room, a store and a kitchen on the ground floor of this house and the said accommodation was stated to be not reasonably suitable for the residence of the petitioner and his family members dependent upon him, rather his married daughters and their children, who are required to live with. the petitioner to look after the petitioner and the petitioner's wife.