K B MATHUR Vs. SHEEL KUMAR SAXENA

JUDGEMENT

(1.) Shri Sheel Kumar Saxena (hereinafter referred to as the respondent), is the owner of the premise bearing no.. C-16, Paschimi Marg, Vasant Vihar, New Delhi. He filed a petition for eviction on the ground of bona fide necessity u/s 14(1)(e) read with Section 25-B of the Delhi Rrent Control Act, against Shri K B. Mathur, (hereinafter referred to as the petitioner) in respect of ground floor portion of the main Bungalow comprising three bed rooms, one drawing room, one dining room, kitchen, lavatories, verandah, lawn and open compound on the back. The tenant contKested the petition.

(2.) In support of his case the respondent-landlord examined himself and Shri Raj Pal Singh from the office of the Commissioner of Police to prove that the respondent has retired from Police service w.e.f. 31st March, 1983 and he Is required to vacate the government accommodation by 30tSeptember, 1984.

(3.) The petitioner produced three witnesses, besides appearing as his own witness. In order to succeed, the respondent was required to satisfy the following condition?:-