AMARJIT SINGH Vs. POOJA SEHGAL

JUDGEMENT

(1.) Petitioner(s)-tenant(s) have filed these separate petitions to challenge the impugned order dtd. 18/5/2022 passed by the Rent Controller, Jalandhar whereby their respective application seeking framingof additional issues has been partly allowed.

(2.) Since, the tenant(s) have set up a common ground, therefore, these petitions are being decided by a common judgment, and facts are being extracted from Civil Revision No.2916 of 2022 arising from eviction petition filed under Sec. 13 of East Punjab Urban Rent Restriction Act of 1949 by Pooja Sehgal against tenant Amarjit Singh. The connected revision petition bearing CR No.2919 of 2022 filed by tenant-Pavitar Singh also arises from eviction petition by Pooja Sehgal, whereas CR No.2925 of 2022 arises from an eviction petition filed by Meenu Sehgal (relative of Pooja Sehgal) against Ashwani Kumar and Rakesh Kumar.

(3.) Briefly, the facts leading to the revision petition are that the respondent (landlady) filed petition under Sec. 13 of East Punjab Urban Rent Restriction Act, 1949 seeking eviction of tenant (petitioner) from the demised property described in the site plan, claiming herself to be the owner of the property, on the strength of sale deed dtd. 18/3/2013 (Annexure P3) executed in her favour. The tenancy commenced with the execution of the rent note (Annexure P-4) executed between the tenant and previous owner and grounds of eviction are set out in Para 3 of the eviction petition (Annexure P-2). The eviction petition is being contested by the tenant by filing respective written statement (Anneure P-5). Further, landlady controverted the written statement by filing replication.