KAUSHALAYA DEVI Vs. SANJEEV KUMAR

JUDGEMENT

(1.) This order shall dispose of two revision petitions filed by the landlady bearing CR-472-2012 (O&M) titled as 'Kaushalaya Devi Vs. Sanjeev Kumar' and CR-486-2012 (O&M) titled as 'Kaushalaya Devi Vs. Ashok Kumar' in which similar orders dated 10.09.2011 have been challenged by which the applications filed by the landlady for permission to withdraw the eviction petitions and file the same afresh on the same cause of action, have been dismissed.

(2.) In brief, the landlady has filed Eviction Petition No.30 dated 30.09.2008 in respect of ejectment of tenant Sanjeev Kumar from the shop situated in property No.8059/5, Main Road, Gurbax Colony, Patiala on the ground of personal necessity and the second Eviction Petition No.29 dated 30.09.2008 is filed against tenant Ashok Kumar in respect of the another shop situated at the same place, as mentioned above, on the same ground. In para no.6 of the eviction petitions, it has been averred by the landlady that the demised premises is required by her for her grandson, namely, Dr. Rahul Kumar Singla, who is running Aryan Hospital in the property No.8095/5 who is in need of place for parking for smooth movement of vehicles to be created after demolishing the said shops.

(3.) In reply, preliminary objection no.5 has been taken by the tenants that the landlady has not attached any site plan of property No.8059/5.