GURDIAL SINGH Vs. RANGHBIR SINGH

JUDGEMENT

(1.) The matter was listed for hearing on October 27, 1998 and October 28, 1998 respectively. The petitioner who appears in person has made his submissions. There is no appearance on behalf of the respondent on both the dates.

(2.) The present petition is directed against the judgment dated October 10, 1995 passed by Dr.R.K.Yadav, Additional Rent Controller, Delhi by which an eviction petition of the petitioner under Section 14(1)(e) of the Delhi Rent Control Act, 1958 (hereinafter referred to as `the Act') was dismissed.

(3.) The brief facts of the case are that the petitioner is the owner/landlord of the first floor of premises known as A-88, Inderpuri, New Delhi which was let out to the respondent for residential purposes and the suit premises are required by him bona fide for the residence of the family. The petitioner is alleged to have a tenanted property at 111/102, Church Road, Delhi Cantt, Delhi and it is stated that the same is insufficient as the petitioner wants to separate his married son and daughter-in-law who is unable to adjust with his wife. The family of the petitioner comprises of himself, his wife, two married sons, Daljit Singh and Udham Singh who also have two children each aged 24 and 21 years and 16 and 10 years respectively. There are three married daughters who visit the petitioner and some times stay with him. The petitioner states that he has no other accommodation to accommodate one of his sons Daljit Singh and his family and requires the tenanted premises for his bona fide need as well as for the family members who are dependent on him.