M/S HI-BRED (INDIA) (P) LTD. Vs. RAVI K. KUMAR

JUDGEMENT

(1.) THIS Civil Revision is brought under Section 25-B(8) of the Delhi Rent Control Act against the eviction order dated June 1, 1988 of Shri V.K. Jain, Additional Controller, made on the ground of eviction under Section 14(1)(e) of the Act.

(2.) I have heard the argument in detail at the time of admission. The findings of the Additional Controller that the respondents herein are the owners-landlords in respect of Property No. Section 260, Panchsheel Park, New Delhi and the said premises had been let out to the petitioner for residential purposes only and that the respondents are not in possession of any alternate reasonably suitable accommodation in Delhi are not challenged before me. The finding of the Additional Controller that the respondents bonafide require the premises in question for occupation as residence for themselves and for their two sons is seriously contested.