DAROPTI DEVI Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS revision petition has been filed by the landlady Smt. Daropti Devi against the judgment dated March 25, 1994 passed by the Appellate Authority, Sonepat, vide which the application under Section 13 of the Haryana Urban (Control of Rent & Eviction) Act, 1973 (for short 'the Act'), has been dismissed.

(2.) BRIEFLY , the facts of the case are that the petitioner had rented out the demised premises, which is a part of H.No. 2473, Ganaur City, Ganaur, Distt. Sonepat, to the respondents for the purpose of setting up a Post Office, at a monthly rent of Rs. 195/-. An eviction petition was filed against the respondents before the Rent Controller, who vide his judgment dated January 18, 1993 accepted rent application filed by the petitioner and ordered the eviction of the respondents on the ground that the tender of the rent by the respondents was invalid and also on the ground that the disputed building was bona fide required by the petitioner for her family.

(3.) MR . M.L. Sarin, learned counsel for the petitioner-landlady, has contended that the landlady has a very large family and the premises in her occupation were insufficient for her needs.