CHATTAR SAIN Vs. JAMBOO PARSHAD AND SONS

JUDGEMENT

(1.) THIS judgment will dispose of two civil Jindra revisions, i.e., No. 254 of 1963 by Chatter gain and No. 255 of 1963 by Narinder Kumar.

(2.) GIAN Chand and Nem Chand, sons of Jamboo Parshad, and Shrimati Kamla Wati, widow of Jamboo Parshad (Respondents in both the civil revisions mentioned above), are proprietors of a firm Messrs Jamboo Parshad and Sons, Ambala Cantonment. The house, in which they all live, was constructed by them in the year 1950. At that time, they had started a small business of manufacturing scientific goods and for the purpose of the business were using two of the rooms of their residential house. This house has five rooms and the three other rooms in it were used by them for their personal residence.

(3.) THE Respondents in the two revisions before us filed two petitions under Section 13 of the East Punjab Urban Rent Restriction Act, 1949, hereinafter referred to as the Act, for the ejectment of the two tenants, mentioned above. The petition against Narinder Kumar was registered as rent case No. 300 of 1961 and the petition against Chattar Sain as rent case No. 301 of 1961. Both were consolidated because the grounds more or less, were the same.