NARINDER SINGH Vs. KAMLA AND ORS.

JUDGEMENT

(1.) By this common judgment, I will be disposing C.R. Nos. 3481 of 2010, 3482 of 2010 and 3919 of 2010, as a common question of law is involved in these three petitions. For the sake of convenience, facts have been taken from C.R. No. 3481 of 2010.

(2.) This petition has been preferred by one of the legal heirs of the tenant who has been ordered to be evicted from the demised premises by the Rent Controller and the Appellate Authority.

(3.) The Respondents/landladies who preferred the ejectment petition, pleaded that one Madan Mohan Khullar and Janak Raj Khullar sold the shop in question to them on 19.2.1993 for a sum of Rs. 40,000/- and that the father of the present Petitioner and one Gurcharan Singh were inducted as tenants therein at the rate of Rs. 40/- per month by the previous holder whose eviction was sought on the ground of non-payment of rent at the rate of Rs. 40/- per month from 18.2.1993.