P C GANDHI Vs. EDUCATIONAL CONSULTANTS INDIA

JUDGEMENT

(1.) The petitioners are owners of house No. A-l/lll, Safdarjang Enclave, New Delhi and have filed the present Revision Petition against the order of the Additional Rent Controller who had dismissed the petitioners' eviction application under section 14(l)(e) of the Delhi Rent Control Act.

(2.) By a lease deed dated 1st July, 1982 the aforesaid house was given on rent by the petitioners to the respondent on a monthly rent of Rs. 10000.00 . The petitioners subsequently filed a petition under section 14(l)(e) read with section 25B of the Delhi Rent Control Act on 31st January, 1984, inter alia, contending that the premises in question were residential and were bona fide required by the petitioners and members of the family who were dependant upon them.

(3.) The respondents denied the averments made by the petitioners. It was the case of the respondents that the premises were not let for residential purposes and they were given on rent for office purposes. It was submitted that the petition under section 14(l)(e) was, therefore, not maintainable. It was also the case of the respondents that the premises were not.bona fide required by the petitioners for .their use;and occupation and the petitioners. had alternative accommodation with them.. . .