ASHOK KUMAR AND ORS. Vs. ANITA SHARMA

JUDGEMENT

(1.) BY this common order, CR -4831 -2014 and CR -4832 -2014 are being disposed of as both these revisions have been filed under Section 15(5) of the East Punjab Urban Rent Restriction Act, 1949 (for short 'the Act') and are arising out of the similar facts between the parties. For brevity, the facts are being extracted from CR -4831 -2014.

(2.) CR -4831 -2014 is filed against the order dated 27.1.2011 passed by the learned Rent Controller, Ludhiana , affirmed in appeal vide order dated 15.10.2013 passed by the learned Appellate Authority, vide which the petitioner was ordered to be evicted from the demised premises. The petitioner denied the existence of relationship of landlord and tenant between the parties but it was admitted that the petitioner is occupying the demised premises as tenant in categorical terms. It was stated that the rate of rent of the shop in question in occupation of the petitioner was Rs. 100/ - per month and the rent stood paid to the owner/landlord up to 31.12.1998.

(3.) I have heard learned counsel for the petitioner and carefully perused the orders passed by the authorities below and the paper -book.