MOHINDER SINGH Vs. OM DUTT JOSHI

JUDGEMENT

(1.) Civil Revision No.1326, 1822, 1649 and 1696 of 2016, have been filed by the tenants while challenging the separate but similar, orders passed by the Rent Controller.

(2.) The applications filed by the respective tenants for grant of leave to contest in the eviction petition have been dismissed. The respondents (landlords) are Non Resident Indians. As per Sec. 13B of the East Punjab Urban Rent Restriction Act, 1949 (hereinafter referred to as 'the 1949 Act'), the Non Resident Indians landowners are entitled to immediate possession of one tenanted premises during their life time. Under Sec. 18 of the 1949 Act, there is a provision to enable the tenant to seek the leave to contest, by making out a case that the petition filed by the landowners is liable to be dismissed.

(3.) In the present case, the respective applications, so filed, have been dismissed by the Rent Controller after discussing the material available before it. It has been held that the petitioners have failed to make out a case for grant of leave to contest.