ARVINDER PAL SINGH Vs. ROOP RANI

JUDGEMENT

(1.) This order shall dispose off afore-mentioned eight revisions filed under sub-section (5), Section 15 of the East Punjab Urban Rent Restriction Act, 1949 (for short ' the Act' ) against the impugned judgment dated 11.10.2019, passed by learned Appellate Authority, Jalandhar, whereby the appeal(s) of the petitioner(s)/tenant(s) were dismissed and the eviction order(s) dated 28.01.2019 of the learned Rent Controller were affirmed.

(2.) Respondents (landlords) filed ten petitions against the present petitioner(s) (tenants) as well as two others for their eviction from total ten shops, situated in Gurjeet Nagar, Garha Road, Jalandhar, fully described in red colour of Site Plan, and boundaries of which were described in respective petitions. All the petitioner(s) were inducted as tenant(s) between 03.06.1993 to 03.06.2013. On the date of filing of the eviction petition(s), rate of rent in all the cases are acknowledged to be in the range of Rs. 900/- to Rs. 1976/- per month. Also noteworthy that qua two shops i.e. Nos.6 and 10, there is no challenge by the respective tenants.

(3.) For convenience and with the consent of both sides, the facts have been noticed from Civil Revision No.7737 of 2019, which, in brief, are as under:-