Mahesh Grover, J. - (1.) THERE is no representation on behalf of the respondent. The petitioner/landlord impugns the orders of learned Rent Controller dated 7.9.2000 and that of the Appellate Court dated 25.2.2002. The petitioner who sought the eviction of the respondent -tenant from the demised premises which is a shop on the ground of personal necessity and non payment of rent and house tax. The only surviving question which remains to be adjudicated and was done so by the learned Rent Controller and the Appellate Court was the issue of personal necessity pleaded by the petitioner. The petitioner had set up a plea that he required the premises to set up a business for his son. Both the Rent Controller and the Appellate Court dismissed the petition essentially on the ground that since there was another shop available with the petitioner whose tenant had abdicated the premises and left it locked and the petitioner not having initiated proceedings against the said tenant, there was a presumption that the need was not bona fide.
(2.) ON due consideration of the matter, I am of the view that reasoning adopted by the Courts below are erroneous and perverse. The settled proposition of law on the issue of personal necessity have been totally ignored by adopting such a reasoning. The Hon'ble Supreme Court in Sarla Ahuja Versus United India Insurance Co. Ltd., : 1998(2) R.C.R. (Rent) 533 (S.C.), Hon'ble Supreme Court has held as under: - The crux of the ground envisaged in clause (e) of Section 14(1) of the Act is that the requirement of the landlord for occupation of the tenanted premises must be bona fide. When a landlord asserts that he requires his building for his own occupation the Rent Controller shall not proceed on the presumption that the requirement is not bona fide. When other conditions of the clause are satisfied and when the landlord shows a prima facie case it is open to the Rent Controller to draw a presumption that the requirement of the landlord in bona fide. It is often said by courts that it is not for the tenant to dictate terms to the landlord as to how else he can adjust himself without getting possession of the tenanted premises. While deciding the question of bona fides of the requirement of the landlord it is quite unnecessary to make an endeavour as to how else the landlord could have adjusted himself. In Shiv Sarup Gupta Versus Mahesh Chand Gupta, : (1999) 6 S.C.C. 222 :1999(2) R.C.R. (Rent) 141 (S.C.), the Apex Court, in a detailed judgment, while dealing with the personal need of a landlord, analysed the concept of bona fide requirement and said that the requirement in the sense of felt need which is an outcome of a sincere, honest desire, in contradistinction with a mere pretence or pretext to evict the tenant refers to a state of mind prevailing with the landlord and then it was observed that "the only way of peeping into the mind of the landlord is an exercise undertaken by the judge of facts by placing himself in the armchair of the landlord and the posing a question to himself -whether in the given facts, substantiated by the landlord, the need to occupy the premises can be said to be natural, real, sincere, honest? and if the answer be in positive, the need is bona fide."
(3.) IN Atma S. Berar Versus Mukhtiar Singh, : 2003(1) Rent Control Reporter 42 (S.C.), it has been held as under: - Landlord is the best judge of his residential requirements. He has a complete freedom in the matter. It is no concern of the courts to dictate to the landlord how, and in what manner, he should live or to prescribe for him a residential standard of their own.;