SURINDER KAUR Vs. RAM KISHAN

JUDGEMENT

(1.) Landlord No. 2 Surinder Kaur has filed this revision petition under Section 15(5) of the East Punjab Urban Rent Restriction Act, 1949 (in short-the Act) assailing order dated 21.08.2010, passed by learned Rent Controller, Shaheed Bhagat Singh Nagar, thereby allowing application moved by tenant Basant Ram (since deceased and represented by respondents No. 1 to 3 as his legal representatives) for leave to contest the ejectment petition, which has been instituted by the petitioner herein along with her husband Sohan Lal (since deceased and represented by proforma respondents No. 4 to 7) under Section 13B of the Act. Landlord Sohan Lal and his wife Surinder Kaur filed ejectment petition under Section 13B of the Act alleging that they are non-resident Indians (NRIs) and they needed the demised property for their own occupation.

(2.) Tenant filed application (Annexure P-3) under Section 18A of the Act for leave to contest the ejectment petition alleging that the landlords, who have filed the ejectment petition, are not owners of the demised property. It was also alleged that earlier they had filed two ejectment petitions under Section 13 of the Act, which stand dismissed, and therefore, petitioners are not in bona fide requirement of the demised property.

(3.) Learned Rent Controller, vide impugned order dated 21.08.2010, allowed the application of tenant for leave to contest the ejectment petition. Feeling aggrieved, landlord No. 2 has filed this revision petition.