BANARSI DASS VARINDER KUMAR Vs. PRITAM KAUR

JUDGEMENT

(1.) This order shall dispose of two petitions bearing Civil Revision No. 3022 of 2006 titled as Banarsi Dass Varinder Kumar v. Smt Pritam Kaur and Civil Revision No. 1235 of 2008 titled as Balwant Rai Surinder Kumar v. Smt Pritam Kaur, filed against the order of ejectment from a shop in which both are the tenants of the same landlady but are occupying different portions of the same building from which the landlady has sought their ejectment, inter alia, on the ground of her personal necessity which has been allowed by both the learned Courts below.

(2.) Civil Revision No. 3022 of 2006 was filed earlier and Civil Revision No. 1235 of 2008 was later on but was ordered to be heard along-with it. Hence, both the petitions have been heard together and are being disposed of by a common order.

(3.) Brief facts of Civil Revision No. 3022 of 2006 (O&M) are that the landlady (Pritam Kaur) filed a petition under Section 13 of the East Punjab Urban Rent Restriction Act, 1949 (extended to Union Territory, Chandigarh vide Act No. 54 of 1974) (for short, the Act'), seeking eviction of M/s. Banarsi Dass Varinder Kumar (tenants) from a portion on the ground floor under the stair case and the half main hall leading from front side towards staircase and from one room/godown just adjacent to the stair case (i.e. Second room/godown) behind the half main hall and first godown/room) one store on the ground floor in the back court-yard alongwith courtyard and complete 1st and 2nd floor of the shop-cum-flat No. 86, Grain Market, Sector 26, Chandigarh.