REPORTABLE

IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO.3111 OF 2023

(ARISING OUT OF SLP(C) NO. 31549 OF 2018)

KUSUM LATA SHARMA ….APPELLANT(S)

VERSUS

ARVIND SINGH ….RESPONDENT(S)

WITH

CIVIL APPEAL NO.3112 OF 2023

(ARISING OUT OF SLP(C) NO. 31550 OF 2018)

JUDGMENT

DINESH MAHESHWARI, J.

Leave granted.

2. These appeals are directed against similar orders dated

17.04.2018, as passed in RC. REV. No. 78 of 2015 and RC. REV. No. 80

of 2015 respectively, whereby a learned Single Judge of the High Court of

Delhi at New Delhi

1

has allowed the revision petitions filed by the

respective tenants and has reversed the similar orders dated 21.11.2014,

as passed in eviction petitions bearing Nos. 02 of 2011 and 03 of 2011 by

the Court of ACJ-cum-CCJ-cum-ARC, North District, Rohini, Delhi

2

. These

1 Hereinafter also referred to as ‘the High Court’.

2 Hereinafter also referred to as ‘the Rent Controller’.

1 2023 INSC 429

appeals, involving similar and common issues, have been considered

together and taken up for disposal by this common judgment.

3

3. The learned Rent Controller, in the similar orders dated

21.11.2014, had accepted the petitions for eviction filed by the present

appellant against the respective tenants, on the ground of her bona fide

requirement. However, in the impugned orders dated 17.04.2018, the

High Court has reversed the decision of the Rent Controller, essentially

on the ground that the appellant-landlord had not been forthright in

description of the property in question and had taken the pleadings in a

misleading manner about the facts concerning right, title and interest of

the wife of his brother-in-law in the property in question and about the fact

that the building was constructed on two adjoining plots as a common

superstructure.

4. For what has been noticed hereinabove, the short point arising for

determination in these appeals is as to whether the High Court has been

justified in reversing the respective orders of eviction.The factual aspects

pertaining to both these cases lie in a narrow compass and could be

noticed as follows:

4.1.In the petition bearing No. 02 of 2011, the appellant sought

eviction of the respondent-tenant with the averments that the respondent

was inducted as tenant by her predecessor in the year 1995 at the rent of

Rs. 1200/- per month in one room on the first floor of the property bearing

3 It may be pointed that in the appeal arising out of SLP(C) No. 31550 of 2018 (relating to RC.

REV. No. 80 of 2015 before the High Court), the respondent-tenant had expired during the

pendency of the petition in this Court and after setting aside abatement, his legal

representatives were brought on record by the order dated 09.12.2019.

2

No. C-586, Gali No. 12, Majlis Park, Delhi – 110033. The appellant also

stated that the current monthly rent of the suit premises was Rs. 2100/-

but, the tenant had not paid the rent since 01.06.2010.

4.2.The description of the property by the appellant in her petitions

seeking eviction has formed the basis of the view of the High Court about

want of forthrightness on her part. Therefore, it would be appropriate to

reproduce the relevant parts of the pleadings taken by the appellant in

that regard, which read as under: -

“18. (a) The grounds on which the eviction of the tenant is sought:-

i) Petitioner and her family are presently residing in the ground

floor of aforesaid property and the accommodation presently

available with the petitioner is totally insufficient for them and for

the family members, who are dependent upon them for their

residence. Petitioner resides in a joint family which comprises of

her husband's real brother (=Brother in law), his wife, 2 unmarried

daughters, 1 married daughter and 1 son and she considers family

of her brother in law as her own family. Entire family of the

petitioner needs at least 5 bed rooms, 2 drawing rooms, 2 kitchen,

3 toilets, 3 bathrooms, 1 pooja room, 1 guest room, 1 verandah

and a servant quarter. Petitioner also requires two rooms with 1

toilet, kitchen and verandah for opening of 'Play-way' by third

daughter of her brother in law, Ms. Charu Sharma. However,

accommodation presently available with the petitioner is only 2

bed rooms, 1 drawing room, 2 kitchens, 2 latrine/bathroom, 2

small store rooms, 1 pooja room and one verandah on the ground

floor and 1 room each on the first and second floor which is

grossly insufficient. Married daughter of brother in law of the

petitioner and other close relatives of the petitioner keep visiting

the petitioner and wants to stay with her out of love and affection

for reasonable period, however due to lack of accommodation,

they cannot stay. In such and other circumstances as detailed

herein below petitioner is filing the present eviction petition for

bonafide requirements.

Further, the construction of the whole premises is very old and in

dilapidated condition and needs urgent repairs and during the

rainy season, the petitioner and her family has to suffer immense

hardship as there is water logging on the ground floor and life of

the petitioner and her family is thrown out of gear. Further, all the

furnitures and fixtures are damaged during rainy season.

Petitioner and her family members have to move all their

belongings elsewhere during rainy season. Even petitioner and

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her family members have to leave their home and go to their

relatives place during rainy season.

Moreover, petitioner is a senior citizen and widow lady and the

respondent and his family constantly misbehave and abuse the

petitioner.

ii) As stated above, front portion of property bearing no. C-

586/587, Gall No. 12, Majlis Park, Delhi-110033 comprises of only

ground floor and is having 2 bed rooms, 1 drawing room, 2

kitchens, 2 latrine/bathroom, 2 small store rooms, 1 pooja room

and one court yard and petitioner is presently having the aforesaid

accommodation in her possession. Apart from the above, out of 3

rooms on the first floor and 3 rooms on the second floor, 1 room

each on the first floor and second floor are in the possession of

the petitioner.

iii) Petitioner submits that aforesaid accommodation which is

presently available with her is totally insufficient.

As stated above, family of petitioner comprises of her

husband’s real brother, his 2 unmarried daughters, 1 married

daughter and 1 son and petitioner considers family of her

husband’s brother as her own family. The eldest daughter of her

husband's brother is Ms. Nisha who is married and is having one

son aged about 2 years and lives separately, second daughter is

Ms. Renu Sharma aged about 28 years and is unmarried, third

daughter is aged about 25 years and studying in B.Com 3

rd

year

(correspondence) from Delhi University and one son namely

Master Govind Sharma who is aged about 16 years and studying

in 10

th

class in A.G. DAV School, Model Town, Delhi. Documents

regarding residential proof of petitioner and her family members

are filed herewith as Annexure “P-1” (colly).”

4.3.The appellant took several other averments on her requirement,

including the lack of accommodation for herself as also for the wife and

children of her brother-in-law. Along with the petition seeking eviction, the

appellant appended a site plan of the property carrying the caption in the

following terms: -

“Site plan of Property No. C-586, Gali No. 12,13, Majlis Park,

Delhi – 110033.”

4.4.The respondent-tenant filed his written statement denying the

assertions of bona fide requirement of the appellant while stating, inter

alia, that the appellant wanted to sell out the suit premises to earn profit;

4

her husband had expired 8-10 years back and she had no issues of her

own; and there was no need of extra accommodation. It was also averred

that the petition did not fall under Section 14(1)(e) read with Section 25-B

of the Delhi Rent Control Act, 1958

4

, particularly when the appellant did

not disclose all the facts concerning possession of other properties

bearing No. 588, Gali No. 12, Majlis Park; No. C-603, Gali No. 13, Majlis

Park; and No. E-591, Gali No. 12, Majlis Park.

4.5.In evidence, the appellant asserted the facts stated in her petition.

She was cross-examined extensively with questions pertaining to the

properties belonging to herself, her brother-in-law (husband’s brother)

and wife of her brother-in-law, particularly concerning the property bearing

No. C-587 as also those pertaining to the accommodation available in the

suit property. The relevant parts of the statement made by her in cross-

examination could be usefully extracted as under: -

“xxx xxx xxx

The building in which the suit property is situated is consisting

of ground, first and second floor. It is correct that I reside on the

ground floor.

It is correct that my brother in law Prem Kumar Sharma was the

owner of property no. C-588, Gali No.12, Majlis Park, Azadpur,

Delhi. It is also correct that my brother in law Prem Kumar Sharma

sold the said property to Smt. Sudesh Rani on 23.06.2010 for

Rs.16 Lakhs. It is correct that said property was sold vide sale

deed Ex.PW1/R1.

(objected by counsel for petitioner stating the same is

photocopy. Heard. The objection shall be decided at the stage of

final arguments)

It is correct that Smt. Geeta Sharma is wife of my brother in law

Prem Kumar Sharma. It is correct that Smt. Geeta Sharma is

owner of property bearing No. C-587, Gali No.12, Majlis Park,

Azadpur, Delhi. Smt. Geeta Sharma herself is residing in property

bearing No.C-587, Gali No.12, Majlis Park, Azadpur, Delhi. Voltd.

4 Hereinafter also referred to as ‘the Act of 1958’.

5

One building is constructed on the plot No. 586 and 587 and me

and my sister in law Geeta Sharma are residing in the said one

building as one family.

It is also correct that Smt. Geeta Sharma was also the owner of

property bearing No. C-600, Gali No.12, Majlis Park, Azadpur,

Delhi. It is correct that in the year 2008 a tenant namely Ashok

Kumar was in the said property No. C-600. It is correct to suggest

that the said property was sold by Geeta Sharma after getting the

same evicted. Voltd. The half of the plot in the house constructed

on the said plot No.C-600 was demolished due to widening of the

road and therefore we got the same evicted and sold the same.

xxx xxx xxx

The building, in which the suit property is situated having three

rooms, two stores, two kitchens, one pooja room and WC & Bath

alongwith verandah on the ground floor; the first floor also consists

of three rooms constructed on back portion of the first floor; and

second floor also consists of three rooms constructed on back

portion of the second floor.

The respondent is a tenant in a room on first floor. The tenant

Ghansar Singh is tenant in one room on first floor and one room

on second floor. It is correct that there was a tenant namely Ram

Kewal in one room on second floor. It is also correct that I had filed

an eviction petition against Ram Kewal alongwith present two

eviction petitions against the tenants. It is also correct that Ram

Kewal has vacated the said room and has given its possession to

me.

xxx xxx xxx

I do not have any residential accommodation except the suit

property. Along with me, my brother in law and his wife two

daughters and one son are residing in the suit property. I prepare

the food along with other family members in one kitchen. The

second kitchen which I have stated as before is being used as a

store as I am sharing the food with my brother in laws family. One

property bearing no. 587 belongs to my brother in law, it is

adjoining to the suit property and the accommodation as I have

stated is under both the property which are jointly constructed...

xxx xxx xxx”

4.6.The appellant led further evidence in support of her case and her

brother-in-law, sister-in-law, niece and nephew were also examined as

PW-2 to PW-5 respectively, who were duly cross-examined by the

respondents.

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4.7.The respondent, in his evidence, denied the allegations of lack of

accommodation with the appellant and the alleged requirement of the suit

premises.

5. In the order dated 21.11.2014, after thoroughly examining the

material on record, the learned Rent Controller observed that the

appellant was residing in a joint family consisting of her brother-in-law and

the wife, two unmarried daughters and son of her brother-in-law and

proceeded to hold that the assertions about bona fide requirement of the

appellant were duly established. While referring to a decision of this Court

in the case of Dwarkaprasad v. Niranjan & Anr.: (2003) 4 SCC 549, the

Rent Controller also observed that the question of bona fide requirement

could not be confined to the landlord alone and it would include the

requirement of the family members, which would include appellant’s

brother-in-law, his wife and children as well. The relevant aspects of the

findings of the Rent Controller could be usefully extracted as follows: -

“17. Reverting back to the facts of the present case, the petitioner

is residing in a joint family consisting of her brother-in-law, his wife,

two unmarried daughters and a son. As discussed in the judgment

of Hon'ble Supreme Court in the matter of Dwarka Prasad v.

Niranjan & Anr. (Supra) the term “family”, of the landlord includes

brother, sister and other near relatives. The bonafide requirement

of the landlord cannot be confined to the landlord alone and it

includes the requirement of the family member of the petitioner,

which includes his brother-in-law, his wife, son and daughter of

brother-in-law as well.

18. Having reached to the conclusion that family of petitioner

includes her brother-in-law, his wife and their children also, the

present eviction petition is maintainable at the instance of the

petitioner. Now, I shall proceed to discuss the bonafide

requirement as claimed by the petitioner.

19. Apparently, only two bedrooms are available with the

petitioner/landlady. She alongwith her family consists of six

members. Out of six members, two are young unmarried

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daughters and one is a teenage son. It goes without saying that

young children require separate rooms to sleep and study. Three

children of brother-in-law of petitioner require at least two

bedrooms if two out of three share one bedroom. Similarly, they

require at least one study room. The Petitioner’s brother-in-law

and his wife require one bedroom. The petitioner also require a

separate bedroom. One bedroom is also required for the

temporary stay of married daughter of petitioner’s brother-in-law

as she comes to the suit property to visit petitioner as well as her

family and stay with the petitioner out of love and affection. The

petitioner being an old lady also requires a puja room to spend her

spare time to explore the spiritual path. She being an old lady also

requires assistance of a servant to perform her daily chores and

so needs one room for her servant. Hence, the need of rooms by

the petitioner condensed to at least eight rooms, whereas she has

only two bedrooms and it is not the business of the court to ask

the petitioner to carve out the space for rooms from the existing

drawing room, lobby, storerooms etc.

20. The other ground taken for bonafide requirement is that the

third daughter of her brother in law Ms. Charu Sharma wants to

open play way to sustain herself and her family and she requires

at least two rooms with toilet, kitchen and veranda for opening a

play way. This fact has been mentioned in para no.9 of column no.

18(a) of the eviction petition and the same has not been denied in

the written statement of the respondent. Further, no cross-

examination on this point has been done either of the petitioner or

Charu Sharma, who appeared as a witness on behalf of the

petitioner. Thus, it seems that petitioner has accepted this ground

of bonafide requirement. Therefore, the petitioner has proved by

preponderance of probabilities that she requires the tenanted

premises for her bonafide requirement.”

5.1.As regards the description of property, learned Rent Controller

found the same duly clarified and not operating against bona fide

requirement of the appellant with the following observations and

findings: -

“21. So far as the sales of the property no. C-588 and C-600, Gali

no.12, Majlispark, Azadpur, Delhi by petitioner's brother-in-law and

his wife are concerned, it is observed here that the said properties

were sold on 23.06.2010 for consideration of Rs.16,00,000/- and

there may be hundreds of reasons to sell the property and that too

were in the year 2010.Therefore, this fact does not go against the

bonafide need of the petitioner because at that time petitioner

might not have felt the need for more accommodation.

22. The tenant has failed to bring on record any document during

trial that petitioner is the owner of other properties No. C-603 and

8

E-591, Majlis Park, Delhi. The tenant has contradicted himself by

saying in para no.11 of (page 6) of the written statement that

petitioner is the owner of property no. 588, whereas in para

no.18(a)(1), the devar of the petitioner has been shown the owner

of property no. 588, Majlis Park.

23. The petitioner in her cross-examination averred that the suit

property has been constructed on two plots no. C-586 and C-587.

On this aspect also, the respondent has failed to bring any

contrary fact. Thus, the owner-ship of property No. C-587 also

stands clarified to the effect that his devar's wife property No. C-

587 is a part of the suit property.”

5.2.In view of the above, the Rent Controller accepted the petition

and ordered eviction of the tenant from the premises in question, being

one room in the rear portion of the first floor of the building in question

while granting him six months’ time to vacate.

6. It may be pointed out at this juncture that the other eviction

petition bearing No. 03 of 2011 was filed by the appellant in relation to the

other tenant who was having two rooms on rent, each on the first and

second floor of the same property. Almost identical averments were taken

in the said petition and more or less the same grounds of opposition were

stated by the tenant. The said matter proceeded on similar evidence and

the Rent Controller passed a similar order on the even date, i.e.,

21.11.2014, while accepting the case of the appellant and similarly

ordered eviction of the said tenant from the premises in question while

granting six months’ time to vacate. In view of similarity of factors

concerning both the cases, we need not elaborate on the pleadings,

evidence and findings in relation to the other petition.

7. The aforesaid two revision petitions before the High Court against

the aforesaid orders dated 21.11.2014 proceeded on similar grounds and

9

came to be accepted by the High Court with almost identical orders. The

High Court took the view that the appellant-landlord had not been

forthright and had taken the pleadings in a misleading manner; and the

availability of other property had not been clearly disclosed. Hence, the

High Court formed the view that the appellant had failed to make out a

case of bona fide requirement. The relevant part of the consideration and

findings of the High Court could be usefully reproduced as under: -

“5. A perusal of the eviction petition presented before the

additional rent controller would show that the respondent had

described herself as a resident of ground floor of property No.C-

586, Gali No.12, Majlis Park, Delhi-110033, the tenanted portion in

possession of the petitioner having been described as one room in

middle on the first floor, in the rear portion of the property. The

tenanted premises was described to be part of the property

bearing No.C-586, reference being made to its graphical depiction

in the site plan (Annexure-‘A’) in colour red. The Copy of the site

plan, which was filed with the eviction petition, it having been

captioned as the site plan of property No.C-586, Gali No.12 & 13,

Majlis Park, Delhi-110 033, would show the property to be a three

storeyed structure, there being two bed rooms, one drawing room,

atleast three rooms, besides kitchen, toilet, verandah and other

areas (courtyard, staircase, etc.) at the ground floor and atleast

three rooms on the first floor and the second floor (Ex.PW-1/16).

Reliance was also placed on another site plan (Ex.PW-15) which

would primarily depict the accommodation at the first and the

second floor level, the said site plan also having been captioned

as one of property No.C-586, Gali No.15, Majlis Park, Azadpur,

Delhi. For clarity, it may be added here that there was no

reference to property No.C-587 in the site plan, the impression

thereby created being that the entire structure/accommodation

depicted therein relates to property No.C-586 only.

6. The respondent appeared as her own witness (PW-1) and

during her cross-examination, she explained that her husband had

passed away in 1999 and further that she does not have any child

of her own, she not even having adopted any child. She, however,

sought to explain in that context that she considered the children

of her brother-in-law (devar) as her own children and that they had

been residing with her since the very beginning. This clearly

shows improvement being made over the case as originally set up.

7. Be that as it may, PW-1 in cross-examination stated that she

would not remember as to when she had purchased property

No.C-586, Gali No.13, Majlis Park, Delhi. She admitted that Geeta

Sharma, wife of her brother-in-law (Prem Kumar Sharma) for

10

whose needs the eviction is sought is owner of property bearing

No.C-587, Gali No.12, Majlis Park, Azadpur, Delhi. She also

admitted that Geeta Sharma was residing in her property bearing

No.C-587. It was at that stage that she would add that the plot

No.586 and 587 had been joined for raising a construction of one

building and that she and her sister-in-law Geeta Sharma are

residing in that one building as one family.

8. The argument raised against the above backdrop has been that

the site plans (Ex.PW-1/5 and Ex.PW-1/6) depict a common

building constructed over two adjoining plots, they bearing No.C-

586 and C-587. This argument cannot be accepted as it is not

based on any pleadings to this effect. On the contrary, in the

averments in the petition it was a clear case of the

respondent/landlady that the tenanted portion forms part of

property No.C-586, which is depicted in the said site plan filed

therewith.

9. Faced with the above argument, the counsel for the

respondent/landlord sought to place reliance on pleadings in para

18(a)(ii) where it was, inter alia, mentioned that “as stated above

…the front portion of the property bearing No.C-586/587, Gali

No.12, Majlis Park, Delhi-110003 comprises of only ground floor

and is having two bed rooms, one drawing room, two kitchen, two

latrine/bathroom, two small store rooms, one pooja room and one

court yard and petitioner is presently having the aforesaid

accommodation in her possession.”

10. It is correct on the part of the petitioner/tenant to argue that the

pleadings in above nature are misleading. There is no reference to

property No.C-587 in any of the earlier or even in the later part of

the eviction petition. Therefore, the pleadings beginning with the

expression “as stated above” were factually incorrect. There was

no reference made to the right, title or interest of Geeta Sharma

(wife of brother-in-law) in the property in question or the same

having been built over two adjoining plots of land as a common

super-structure. The respondent/landlady cannot be allowed to

make out a new case beyond her own pleadings.

11. For the foregoing reasons, it must be held that the respondent

landlady has failed to prove her case of bona fide need.

Consequently, the impugned order dated 21.11.2014 is set aside.

Her eviction petition is dismissed.”

8. Both the revision petitions were allowed by the High Court on the

considerations aforesaid and the respective petitions seeking eviction

were accordingly dismissed.

9. Assailing the orders so passed by the High Court, learned counsel

for the appellant has strenuously argued that the orders impugned remain

11

unsustainable in law, where the High Court has overstepped its

jurisdiction under Section 25-B(8) of the Act of 1958. Learned counsel has

referred to and relied upon the decision in the case of Abid-ul-Islam v.

Inder Sain Dua: (2022) 6 SCC 30 to submit that the High Court could not

have reversed the findings of the fact recorded by the Rent Controller as

regards the bona fide requirement on the ground of the so-called

misdescription of the property and without considering the clarification

before the Rent Controller and then the findings of the Rent Controller.

Learned counsel would submit that the expressions “family” and

“dependent”, for the purpose of the Act of 1958, and particularly the bona

fide requirement, deserve to be construed broadly and liberally so as to

include the relatives of the landlord and not strictly to include wholly

dependent persons only. The learned counsel has referred to and relied

upon the aforesaid decision in the case of Dwarkaprasad.

10.Per contra, learned counsel for the respondent-tenant would

submit that on a bare perusal of the petition for eviction, it is clear that the

appellant has not correctly described the location of the suit premises and

then, had attempted to show that the premises were not situated at No.

C-586 but at the front portion of C-586 and C-587. According to the

learned counsel, the appellant had attempted to mislead the Court and

had concealed the facts germane to the present case. It has also been

submitted that when the brother-in-law of the appellant had sold the suit

premises to the appellant, the bona fide requirement of the family

members of the said brother-in-law of the appellant is obviously non-

12

existent and the appellant, after having purchased the suit premises from

her brother-in-law, would be rather estopped from claiming bona fide

requirement as a ground for eviction of the respondents. It has been

contended that the findings of the High Court are in accord with the

material available on record which the Rent Controller had totally omitted

to consider.

11.Having given thoughtful consideration to the rival submissions and

having examined the record, we are clearly of the view that the impugned

orders cannot be sustained and the orders of eviction as passed by the

Rent Controller deserve to be restored in these cases.

12.In a conspectus of the entire matter, the essential salient features

are that the premises in question were let out to the respective tenants for

residential purposes. The appellant-landlord is said to be a widowed lady

having no issues of her own but residing with her brother-in-law and other

members of the family including the wife and children of her brother-in-

law. The appellant-landlord is said to have acquired title to the property in

question on being transferred by her brother-in-law; and has sought

eviction of the respective tenants from suit premises on the ground that

the premises were required bona fide by her for use and occupation of

herself and the other members of her joint family. The petitions as filed by

the appellant-landlord are governed by Section 14(1)(e) of the Act of 1958

that reads as under: -

“14. Protection of tenant against eviction .—(1)

Notwithstanding anything to the contrary contained in any other

law or contract, no order or decree for the recovery of possession

13

of any premises shall be made by any court or Controller in favour

of the landlord against a tenant:

Provided that the Controller may, on an application made to him

in the prescribed manner, make an order for the recovery of

possession of the premises on one or more of the following

grounds only, namely —

*** *** ***

(e) that the premises let for residential purposes are

required bona fide by the landlord for occupation as a residence

for himself or for any member of his family dependent on him, if he

is the owner thereof, or for any person for whose benefit the

premises are held and that the landlord or such person has no

other reasonably suitable residential accommodation.

Explanation.—For the purposes of this clause, “premises let for

residential purposes” include any premises which having been let

for use as a residence are, without the consent of the landlord,

used incidentally for commercial or other purposes;”

13.As noticed, the Rent Controller accepted the case of the appellant

regarding her bona fide requirement and ordered eviction of the

respective tenants. The orders so passed by the Rent Controller were

questioned by the tenants in respective revision petitions before the High

Court. The High Court dealt with the said revision petitions in terms of

Section 25-B(8) of the Act of 1958. The said Section 25-B provides

special procedure for disposal of the applications for eviction on the

ground of bona fide requirement and the revision petition in such matters

is governed by Sub-section (8) thereof. The relevant provision could be

usefully extracted as under: -

“25-B. Special procedure for the disposal of applications

for eviction on the ground of bona fide requirement.—

*** *** ***

(8) No appeal or second appeal shall lie against an order for the

recovery of possession of any premises made by the Controller in

accordance with the procedure specified in this section:

Provided that the High Court may, for the purpose of satisfying

itself that an order made by the Controller under this section is

14

according to law, call for the records of the case and pass such

order in respect thereto as it thinks fit.”

14.The contours of the limited jurisdiction under the said Section 25-

B(8) have been delineated and explained by this Court in the case of

Abid-ul-Islam (supra) with reference to several of the past decisions and

in the following terms: -

“22. We are, in fact, more concerned with the scope and ambit

of the proviso to Section 25-B(8). The proviso creates a distinct

and unequivocal embargo by not providing an appeal against the

order passed by the learned Rent Controller over an application

filed under sub-section (5). The intendment of the legislature is

very clear, which is to remove the appellate remedy and thereafter,

a further second appeal. It is a clear omission that is done by the

legislature consciously through a covenant removing the right of

two stages of appeals.

23. The proviso to Section 25-B(8) gives the High Court

exclusive power of revision against an order of the learned Rent

Controller, being in the nature of superintendence over an inferior

court on the decision-making process, inclusive of procedural

compliance. Thus, the High Court is not expected to substitute and

supplant its views with that of the trial court by exercising the

appellate jurisdiction. Its role is to satisfy itself on the process

adopted. The scope of interference by the High Court is very

restrictive and except in cases where there is an error apparent on

the face of the record, which would only mean that in the absence

of any adjudication per se, the High Court should not venture to

disturb such a decision. There is no need for holding a roving

inquiry in such matters which would otherwise amount to

converting the power of superintendence into that of a regular first

appeal, an act, totally forbidden by the legislature.”

15.It does not require much elaboration to say that as regards prayer

for eviction on the ground of bona fide requirement, the intention of

legislature has specifically been to provide for a distinct and special

procedure and in that regard, no appeal or second appeal is envisaged

against the order made by the Rent Controller in accordance with the

procedure specified in Section 25-B of the Act of 1958. Only in terms of

the proviso to Section 25-B(8), a limited window is allowed to the extent

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that the High Court may call for the record, for the purpose of satisfying

itself that the order had been passed in accordance with law. It is but

clear that under the said provision, pure finding of fact is not open for

interference unless such a finding is given on a wrong premise of law.

16.Having examined the present matters in totality, we are

constrained to observe that the High Court has gone far beyond the

limited scope of revision in terms of Section 25-B(8) of the Act of 1958. A

bare look at the consideration of the High Court in the orders impugned

makes it clear that the so-called want of clear description of the suit

premises as also the identification and extent of the property available

with the family has formed the principal consideration of the High Court.

The High Court has examined the copy of site plan filed with the eviction

petition and its caption describing it as Property No.C-586 with no

reference to Property No.C-587. The High Court has noticed that when

being cross-examined in relation to the availability of accommodation with

the wife of her brother-in-law, the appellant stated that Plot Nos.586 and

587 were joined together for raising construction of one building. Such

evidence and the related arguments were found unacceptable by the

High Court for being not based on pleadings. With respect, we are unable

to endorse the approach of the High Court.

17.A comprehensive look at the pleadings taken by the appellant

along with the site-plan attached to the petition makes it evident that the

appellant gave out a detailed description of the extent of accommodation

available in the suit property as also the accommodation presently in her

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occupation and the nature and extent of her requirement. In the

pleadings, it was indeed specified that the appellant was residing on the

property bearing No. “C-586/587”. The pleadings taken by the appellant in

paragraph 18(a)(ii) of her petition, of course, begin with the expression

“as stated above” and there had not been any earlier mention of property

bearing No. “C-586/587” but, there had been detailed description in the

preceding paragraphs and the site plan was also attached to the petition.

The appellant further made the position clear in her cross-examination

that the building in question was constructed on Plot Nos.586 and 587

jointly and she and her sister-in-law were residing in the same building as

one family.

18.Taking the pleadings as a whole and reading the same with the

evidence, it is clear that there had not been any such misdescription of

the property which would amount to a material flaw in the case of the

appellant or which could have caused prejudice to the respondents-

tenants.

19.Noteworthy it is that it had not been the case of the respondents

that they were not the tenants in the premises in question. The only

attempt on the part of the respondents had been to suggest that other

properties and accommodations were available with the family. Such

suggestion on the part of respondents had not been accepted by the Rent

Controller as operating against the assertion of bona fide requirement of

the appellant. Such findings of the Rent Controller had essentially been

the findings of facts on the basis of evidence on record. There was no

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scope for upsetting such findings on a rather vague ground of want of

clarity about description of the property in question.

20.It is also noteworthy that the case of vast and extensive

requirements, as stated by the appellant and accepted by the Rent

Controller has, as such, neither been negated nor rejected by the High

Court.

21.In the aforesaid view of the matter, we need not elaborate on the

other aspects as to whether the members of the family of the brother-in-

law of the appellant could be taken as her dependents for the purpose of

the eviction in terms of Section 14(1)(e) of the Act of 1958.

22.It would, of course, appear from the material placed on record that

the appellant as also her brother-in-law and the other referred members

of the family might be having title or interest in some other properties too

but, such an aspect would hardly operate against the appellant, when her

prayer for eviction had been accepted by the Rent Controller on valid

grounds and with cogent reasons.

23.Upshot of the discussion is that the findings on bonafide

requirement of the appellant in relation to both these cases could not

have been disturbed by the High Court on a rather nebulous and vague

ground of want of clarity about identification of the property in question.

Thus, the impugned orders deserve to be set aside and the orders of

eviction deserve to be restored.

24.In view of the above, these appeals succeed and are allowed; the

impugned orders dated 17.04.2018 passed by the learned Single Judge

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of the High Court in RC. REV. Nos.78 of 2015 and 80 of 2015 are set

aside and the respective orders dated 21.11.2014 passed by the Rent

Controller in eviction petitions bearing Nos. 02 of 2011 and 03 of 2011 are

restored.

24.1.However, having regard to the circumstances of the case and

looking to the length of this litigation and the old tenancies, the respective

respondents are granted time to vacate the suit premises by 31.12.2023

on the condition of their depositing the entire due rent before the Rent

Controller within four weeks from today as also on their submitting usual

undertaking before the Rent Controller to continue to make payment of

rent/mesne profits and to vacate the suit premises within the time granted

by this Court and not to assign, sub-let or part with the same and not to

cause prejudice to the appellant-landlord in relation to the premises in

question in any manner.

25.The parties are left to bear their own costs.

……....……………………. J.

(DINESH MAHESHWARI)

……....……………………. J.

(SANJAY KUMAR)

NEW DELHI;

APRIL 25, 2023.

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