PT. HARISH CHANDER KALIA Vs. SH. SAT PAL OBEROI

JUDGEMENT

(1.) THE landlord has filed this civil revision under Section 25B(8) of the Delhi Rent Control Act (hereinafter referred to as 'the Act') challenging the order dated 31st October, 1986 of Shri A.K. Garg, Additional Rent Controller, Delhi by which he had dismissed the eviction petition brought by the petitioner on the ground of bonafide requirement of residence covered by clause (e) of Sub-section (1) of Section 14 of the Act.

(2.) IN respect of some of the essential ingredients which go to constitute this particular ground of bonafide requirement i.e. that the landlord is the owner of the premises in question and that the premises in question had been let out for residential purpose, the findings have been given by the Controller in favour of the landlord and those findings are not challenged before me by the learned counsel for the tenant.

(3.) THE Additional Rent Controller, however, came to the conclusion that it is not proved that any of the daughters of the petitioner has any inclination to live with the petitioner, they would have shifted to the house in question and would have started living with the petitioner and the petitioner's wife in order to look after them in their old ages. The Additional Rent Controller thus gave the finding that the ground of bonafide requirement for residence is not made out and the accommodation already with the petitioner and the petitioner's wife in the house in question is more than reasonably suitable for their needs.