PREM Vs. MANINDER KAUR KWATRA

JUDGEMENT

(1.) Heard through video conferencing.

(2.) The present civil revision petition has been preferred by the petitioner-tenant against the orders passed by the Authorities below ordering his ejectment from a portion of Industrial Plot No.C-50 Phase- III, Industrial Area, Mohali, measuring 50 sq. ft. (approximately) and 90 sq. ft. (approximately) shown as "ABCD" and "EFGH" respectively in the site plan attached with the ejectment application.

(3.) The brief facts leading to the filing of the present civil revision petition are that the husband of the respondent-landlady, Sh. Manjit Singh Kwatra, was the owner of Industrial Plot No.C-50, Phase- III, Industrial Area, Mohali. The petitioner was inducted as a tenant by him in a portion of the said plot, measuring 50 sq. ft. (approximately) and 90 sq. ft. (approximately) shown as "ABCD" and "EFGH" respectively in the site plan attached with the ejectment application (the 'demised premises'). The rent of the demised premises was 4,410/- per month, excluding water and electricity charges, at the time of filing of the ejectment application. The tenancy was oral and on a month to month basis and the rent was payable in advance by the 7th of each month. The husband of the respondent-landlady expired on 09.05.2015 and, thereafter, the ownership of the industrial plot was transferred in the name of the respondent-landlady in the record of the Greater Mohali Area Development Authority (GMADA) vide its letter bearing Memo No.37564 dated 02.09.2015.The respondent-landlady, thus, became the owner and landlord of the industrial plot including the demised premises.