MAHENDRA TRIVEDI Vs. JAI PRAKASH VERMA

JUDGEMENT

(1.) THIS civil revision petition has been filed under Section 25 -B of the Delhi Rent Control Act, 1958 (for short 'the Act') for setting aside the impugned order dated 9th July, 2007 passed by the learned ARC in eviction petition no. 132/2006 whereby the eviction petition filed by the respondent herein against the petitioner herein has been allowed. Brief facts as per the petition for eviction are that the respondent is the landlord/owner of the tenanted premises. The petitioner is a tenant under him. The premises was let out to the petitioner by the previous owner Smt. Bimla Devi wife of Sh. Hukum Chand.

(2.) AT the time of filing of the petition, the rent was Rs. 100 per month excluding electricity charges which are payable by the petitioner @ Rs. 3.25 per unit as per the rate of sub meter installed in the tenanted premises. The suit property consists of six rooms situated at ground floor and first floor.

(3.) THE respondent has four daughters and three sons. The eldest daughter and son are married. He has placed on record site plan of the said property by giving points for identification of the rooms. The room marked 'A' is situated at ground floor which is a bathak/drawing room, which is required for visitors/guests. Room marked 'B' is bedroom of the respondent and his wife. Room marked 'C' is bedroom shared by two daughters of the respondent. Room marked 'D' is the bedroom of the married son namely Sh. Anand Verma. The room marked 'E' is Pooja Ghar. The younger daughter and son of the respondent have no bedroom and they sleep in open verandah and during rainy season they have no shelter. Room marked 'F' situated at first floor is in possession of the petitioner/tenant.