JASWANT RAI GUPTA Vs. RAM SARUP

JUDGEMENT

(1.) THIS order will dispose of Civil Revision Applications Nos. 1168 of 1971, Jaswant Rai Gupta v. Ram Sarup and 1169 of 1971, Jaswant Rai Gupta v. Banarsi Dass, as they relate to the same building.

(2.) THE facts are that Jaswant Rai, an Advocate of Jind, purchased the building in which Banarsi Dass and Ram Sarup are tenants. He made two applications against the said tenants for their ejectment under section 13(3)(a)(i) of the East Punjab Urban Rent Restriction Act on the ground that he required the said building for his own occupation. The tenants resisted the petitions and the following issues were framed -

(3.) FOR the reasons given above, these petitions are accepted, the orders of the Appellate Authority are set aside and it is ordered that the respondent -tenant in each revision petition shall vacate and deliver the possession of the building in his occupation to the petitioner within two months from today. The parties are left to bear their own costs.