B K SURI Vs. G D CHOPRA

JUDGEMENT

(1.) I have heard learned counsels for the parties at length and I proceed to dispose off this revision petition preferred by the petitioner/tenant against the order of eviction dated 01.09.2006 passed by the learned Rent Controller Sh. Sanjeev Aggarwal under Section 14(1)(e) of the Delhi Rent Control Act (the Act) in E -90/2001.

(2.) THE petitioner was inducted as a tenant in respect of one room with bath and kitchen, in the annexe block on the ground floor of property No. B -22, Greater Kailash Enclave -II, New Delhi 110048 in the year 1978. In the year 1994 the monthly rent settled was Rs. 1200/ -.

(3.) THE original respondent Sh. G.D. Chopra filed the eviction petition on the ground of bona fide requirement of the aforesaid tenanted premises for the purpose of his and his family's residence. The case of the respondent/deceased landlord was that his family consisted of himself, his wife, his elder son Sh. S.M. Chopra, who was 60 years of age when the eviction petition was filed in the year 2000, Sh. S.M. Chopra's wife, Sh. S.M Chopra's two children namely one son and one daughter then aged 30 years and 32 years, the second son of Sh. G.D. Chopra Sh. Ravi Chopra, then aged 53 years, having two children - one son and one daughter, then aged 18 and 16 years, the third son of Sh. G.D. Chopra namely Ram Chopra, his wife and two children then aged 10 years and 8 years, one married daughter Smt. Urvashi M. Singh having three daughters - then aged 38 years, 36 years and 26 years, second married daughter Smt. Snehlata Nagpal having three children - one son and two daughters aged 40, 42 and 36 years, third married daughter namely Smt. Padma Kapoor having three children - two daughters and one son then aged 17, 15 and 12 years and the fourth daughter Smt. Asha having three children - one son and two daughters then aged 16, 13 and 9 years. The respondent/landlord disclosed that his son Sh. S.M. Chopra was residing in flat No. 4 -D, Evershine Apartment, Vikaspuri. The second son Sh. Ravi Chopra is residing on the second floor of the suit premises bearing No. B -22, Greater Kailash Enclave - II, New Delhi. The third son Sh. Ram Chopra was then residing in MCD flats, Model Town in government accommodation. Smt. Urvashi M. Singh, widow, was residing at B -14, MIG Flats Sheikh Sarai, New Delhi. Smt. Sneh Lata Nagpal was residing at Dehradoon, Smt. Padma Kapoor was residing at 15/92 Vikram Vihar, Lajpat Nagar and Smt. Asha, the fourth daughter was residing at A -2 Malviya Nagar, New Delhi.