RAJINDER SINGH CHEEMA Vs. RAM SARAN DASS

JUDGEMENT

(1.) IN this revision, the petitioner (tenant) has prayed for quashing order dated 11.6.1997 passed by Rent Controller, Chandigarh in Rent Application No. 11 of 1993 for his eviction from the ground floor of SCO No. 268, Sector 35-D, Chandigarh and order dated 20.12.1999 by which Appellate Authority, Chandigarh dismissed Rent Appeal No. 6 of 1999 filed by him against the order of eviction. The facts :

(2.) SHRI Ram Saran Dass and sons (HUF) through its Karta-Ram Saran Dass, Advocate (non-petitioner No. 1) filed a petition under Section 13 of the East Punjab Rent Restriction Act, 1949 (as applicable to Union Territory, Chandigarh) (for short, 'the Act') for eviction of the petitioner and non- petitioner No. 2 - Gurjit Singh Gill from the demised premised by making the following assertions :

(3.) NON -petitioner No. 2 filed a separate written statement in which he admitted that he was the tenant of the petitioner and was regularly paying rent at the rate of Rs. 2000/- per month and that he was independently doing business of refrigeration.