NANAK CHAND GUPTA Vs. ISH KUMAR VERMA

JUDGEMENT

(1.) The revision petition filed by the landlord from the order of the Rent Controller raises one question. It is about the meaning of the term 'dwelling house' as used in the provision to Section 14A (1) of the Delhi Rent Control Act, 1958 (the Act).

(2.) . The undisputed facts of this case are these. Nanak Ghand Gupta, Petitioner, is the landlord of house No, 6349, Block No. 7, Gali No. 1 in Dev Nagar, Karol Bagh, New Delhi. The respondent, Ish Kumar Verma, is his tenant in a portion of this house. One room was let to him on November 11, 1962 at a monthly rent of Rs. 35.00 . He was also given the right to use the W.G. and bath in common with the landlord.

(3.) . The landlord is a government servant. He was living in this house till 1974. He had three rooms in his possession. On August 9, 1974 he was allotted Government quarter No. N/552, Sector 8, in R.K. Puram, New Delhi. When he shifted he kept out of the three rooms which were with him two rooms in his possession. And in these two rooms some members of his family continued to live. One room out of the three he let on 3rd October, 1974 to a tenant, Udey Bhan by name, on a monthly rent of Rs. 130.00 .