PARMINDER GREWAL Vs. MANJIT SINGH AND ORS.

JUDGEMENT

(1.) Present regular second appeals against judgments and decrees dated 02.06.2012 passed by Additional District Judge, Tarn Taran whereby appeals against judgments and decrees dated 22.09.2009 passed by Court of Additional Civil Judge (Senior Division), Patti, appeals were accepted.

(2.) For the sake of convenience the parties are being referred to as per their status before the Court of first instance.

(3.) Detailed facts of the case have already been recapitulated in the judgments of both the Courts below. However relevant facts for the purpose of decision of appeals that plaintiff-appellant Mrs. Parminder Grewal had filed suits for ejectment of defendants from different shops with open space. As per plaintiff, she is the owner of the disputed shops and same were let out to defendants @ Rs.300/- per month about four years back. Tenancy was oral tenancy coupled with delivery of possession. Defendants failed to make the payment of rent from 01.04.2000 till the date of filing of the suits. Defendants carried out material alterations in the suits property without consent of the landlord. The behaviour of defendants was not good. Legal notices under Section 106 of the Transfer of Property Act were served and despite that possession of the shops were not vacated.