ROSHANLAL Vs. MADAN MOHAN LAL SHARMA

JUDGEMENT

(1.) The petitioner/tenant Roshan Lal, has filed this Revision Petition under section 25-B(8) of the Delhi Rent Control Act (hereinafter referred to as 'the Act') is aggrieved by order of eviction, passed by the learned Additional Rent Controller on the ground of bonafide need under section 14(1)(e) of the Act.

(2.) The respondent-landlord had filed an eviction petition bearing No.E-131/89 in April, 1989, seeking eviction of the petitioner tenant from the ground floor of House No.24, Vivekanand Puri, Delhi-100057, let out to the petitioner- tenant at Rs.800.00 per month excluding the electricity and water charges.

(3.) The respondent, who is around 81 years of age, retired from service from Delhi Cloth and General Mills Ltd.. While in service, he had been allotted quarter No.98, Old Banglow, Kishan Ganj, Delhi. The respondent-landlord's family members comprise, Landlord (aged 81 years), his wife (aged 74 years), elder son and his wife and two daughters presently around 15 and 17 years, the second son of the Landlord and his wife and two daughters aged 13 & 17 years. In addition, the respondent's grand daughter (daughter's daughter) was living with the respondent-landlord at the time of filing of the petition, she has left after her marriage.