USHA PANDAY Vs. S.SIKANDER SINGH DHALIWAL

JUDGEMENT

(1.) This order of mine shall dispose of two revision petitions i.e. CR. No.6035 of 2019 and CR. No.2742 of 2019. The said revision petitions have been filed challenging the orders dated 29.08.2019 and 02.04.2019, whereby the application moved by the respective tenants for leave to contest under Section 18 (4) of the East Punjab Urban Rent Restriction Act, 1949 (hereinafter referred to as the 'Rent Act') was dismissed.

(2.) In order to decide the present Us, the essential facts have been taken from C.R No.6035 of 2019.

(3.) Landlord-respondent filed a petition under Section 13(B) of the Rent Act on the ground that the landlord-respondent was residing in Canada since 16.03.1994 and had been driving a taxi in Canada. In support of his averments he placed on record attested copy of the passport and other documents alongwith the petition. It is further averred by the landlord-respondent that he was owner and landlord of House No. 247, Sector-20-A, Chandigarh and the tenant-petitioners were in possession of the first and second floors of the demised premises as tenants. It is further averred that the landlord-respondent now wishes to shift back to India along with his family, which consists of his two children aged 18 years and 13 years and, therefore, he required the entire premises which was a 6 marla house for his own use and occupation.