RISHI NATH AGGARWAL Vs. SAURAV

JUDGEMENT

(1.) Petitioner impugns order dated 30.03.2017 whereby the eviction petition filed by the petitioner has been dismissed by the Addl. Rent Controller, while considering the application for grant of leave to defend to the respondent.

(2.) Subject eviction petition was filed by the petitioner under Section 14 (1) (e) of the DRC Act contending that the petitioner's son is aged about 24 years and daughter aged about 28 years, both of whom have done degrees in Masters of Business Administration. It is stated that the premises was required bonafide for use and occupation of himself as well as adult family members, inter-alia, two children who were unemployed.

(3.) The Rent Controller, by the impugned order, has dismissed the petition on the ground that persons aged 24 years and 28 years are not dependent in law on their parents and further that the petitioner had expressed only a desire and not a need and as such the petition was not maintainable.