PUSHPA SHARMA Vs. NASHRIN BANO

JUDGEMENT

(1.) These two Writ Petitions are instituted challenging a decision of the Rent Control Tribunal which affirmed a decision of the Rent Controlling Authority, Bilaspur. Smt Pushpa Sharma and her husband Dr Saroj Sharma are the petitioners in WPC- 2563 of 2016 and WPC- 2774 of 2016 respectively.

(2.) We have heard the learned counsel for the parties.

(3.) The materials on record show that a parcel of land with a building belonged to Smt Pushpa Sharma. She sold it to Smt Nashrin Bano and Shri Mohammad Shehjada, who are respondents- 1 and 2 in both the Writ Petitions. However, instead of delivering possession to the Vendees, she continued to reside in the building with an offer to make payment of rent. When she defaulted in payment of rent and also in delivering possession when required, the transferees/ landlords namely, respondents- 1 and 2, invoked the provisions of the Chhattisgarh Rent Control Act, 2011, for short; 'Rent Act', on the ground of arrears of rent and on the failure of Smt Pushpa Sharma to vacate after due notice. They also sued her for arrears of rent. The Rent Controlling Authority granted an order in favour of respondents- 1 and 2, the landlords.