LAWS(P&H)-2020-2-346

SUSHIL KUMAR Vs. POONAM PRASHAR

Decided On February 20, 2020
SUSHIL KUMAR Appellant
V/S
Poonam Prashar Respondents

JUDGEMENT

(1.) The tenants-petitioners have filed the present revision petition against the order passed by the learned Rent Controller declining leave to contest.

(2.) Section 13-B of the East Punjab Urban Rent Restriction Act, 1949 (hereinafter to be referred as "the 1949 Act") enable a Non-Resident Indian to recover immediate possession of residential or scheduled and/or non-residential building from the tenants. Section 18-A of the 1949 Act, prescribes the procedure for dealing with such petitions. Section 13-B and Section 18-A of the 1949 Act are extracted as under: -

(3.) The landlady-respondent filed the present petition on 30.10.2015 seeking eviction of the respondent under Section 13-B of the 1949 Act. An application for leave to contest filed under Sub-Section 4 of Section 18-A of the 1949 Act has been declined by the Court.