TRILOK NATH Vs. SARDARI LAL

JUDGEMENT

(1.) This second appeal is directed against the order of Rent Control Tribunal, Delhi dated May 5 1973. Through the said order the learned Rent Control Tribunal rejected the appellant-landlord's petition for eviction of the respondent-tenant u/s 14(l)(e) of the Delhi Rent Control Act. The suit premises consist of a mezzanine, kitchen gallery and a common bath room in House No. A-1/14, Krishan Nagar, Delhi. Suit for eviction was filed by the landlord, inter-alia, on the ground of bona fide personal need.

(2.) The Additional Controller, Shri Jaspal Singh, passed the order of eviction against the tenant under Section 14(1)(e).

(3.) In the first appeal, the Rent Control Tribunal went into the entire evidence again and re-appreciated. On careful appreciation of the entire evidence the Tribunal came to the conclusion "the landlord was in occupation of four regular rooms, stores, kitchen and bath". One of the stores 3-A measures 7' x 14'. It is now in the evidence of the appellant that there was a mezzanine over the store 3-A, which was also with the landlord. The landlord admitted that there was a mezzanine above the verandah 2-A, which is 8' wide and 14' in length which was with him. In my view the landlord required at the most 5 rooms one for himself and his wife, two for his two married sons, one for unmarried son and one for the daughters. He has already 5 rooms, as stated above because the store 3-A is equal to room. Besides these rooms he is in occupation of verandah and mezzanine. This accommodation, in my view, is reasonably suitable for the landlord and members of bis family. There is no evidence that the landlord paid income-tax or that his daughter requires separate rooms. Keeping the social status etc. this accommodation was reasonably suitable." On these findings of fact, the Tribunal came to the conclusion that the accommodation in the possession of the landlord was reasonably sufficient for his family and that he did not require additional accommodation in the possession of the tenant. By his order dated May 5, 1973, the Tribunal, therefore, allowed the appeal of the tenant and dismissed the application of the landlord for eviction of the tenant. In the submissions addressed in this Court on behalf of the landlord, no illegality of the questions of law is pointed out.