AIR 1984 (NOC) 187 (DEL) ::(1984) MarriLJ 99 ::(1984) HinduLR 261 ::(1984) 6 DRJ 26 ::(1983) MatLR 394 ::1984 RajLR 43 ::(1983) 1 RenCR 444 ::(1983) 2 RentLR 311

Delhi High Court

Hon'ble Judge(s): Sultan Singh , J

(A) Delhi Rent Control Act (59 of 1958) , S.14(1)(e)— Delhi Municipal Corporation (Buildings) Bye-laws (1959) , — Habitable room - Mezzanine floor is not such a room. The accommodation of mezzanine floor is not habitable. The Delhi Municipal Corporation (Building) Bye-laws 1959 prescribe requirements regarding minimum size of a habitable room and it is provided therein that no habitable room shall have a floor area of less than 100 sq. ft. The mezzanine floor thus cannot be said to be a habitable place specially when the height of the rooms is 6 feet only. The mezzanine floor even though big in size cannot be looked upon as a living room (B) Delhi Rent Control Act (59 of 1958) , S.14(1)(e)— Reasonable and bona fide requirement of landlord. The additional accommodation required by the family for drawing and dining room which the family was not accustomed to previously is reasonable and bona fide 1970 Ren. (C) Delhi Rent Control Act (59 of 1958) , S.14(1)(e)— Requirement of landlord - Term 'dependent' - Meaning of. The word 'dependent' as used in S.14 (1) (e) of the Act is not restricted to persons financially dependent but is comprehensive enough to include p....