INDERPREET KAUR Vs. >MANJIT KAUR SHAHI

JUDGEMENT

(1.) Present petition has been filed by the petitioners/tenants under Article 227 of the Constitution of India for setting aside the impugned orders dated 31.08.2018 (P-1) & 03.01.2019 (P-2), passed by learned Rent Controller as well as Appellate Authority, S.A.S. Nagar, Mohali, respectively, against the rejection of their two miscellaneous applications (P-8 & P-9).

(2.) Brief facts of the controversy are that respondent/landlord being a Non-Resident Indian (for short 'NRI') filed Rent Petition No.RP-41/2018 on 02.08.2018 (P-5), under Section 24 (3) of the Punjab Rent Act, 1995 (for short 'Act of 1995') for eviction of the petitioners and their family members from House No.1483, Phase 10, S.A.S. Nagar, Mohali (hereinafter referred as 'demised premises') as described in the head note thereof with the averments that:-

(3.) Hence, the present petition.