Shiv Shanker Shnkia vs Anand Prakash
1985 Latest Caselaw 517 Del

Citation : 1985 Latest Caselaw 517 Del
Judgement Date : 20 December, 1985

Delhi High Court

Shiv Shanker Shnkia vs Anand Prakash on 20 December, 1985

Equivalent citations: 1986 (10) DRJ 191

Bench: G Jain

JUDGMENT

(1) Delhi Rent Control Act - S. 14(1)(c) and S. 25(b)(f)-The word required", used in clause (e) of the proviso to Sub-section (1) of Section 14 of the Act-, means that there must be an element of need. The mere wish or desire is not sufficient. At the same time, absolute necessity has not to be proved, only reasonable necessity has to be made out. The question of availability of a reasonably suitable accommodation with the landlord has to be Judged keeping in view the number of his family members, his social status and other relevant considerations.

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