KALRA SOUND SERVICE Vs. RAKSH KUMAR GOYAL

JUDGEMENT

(1.) RESPONDENT had filed the petition under Section 13 of East Punjab Urban Rent Restriction Act, 1949 seeking ejectment of the petitioners from the premises in question. Learned Rent Controller vide order dated 5.5.2011 allowed the ejectment petition. Aggrieved against the said order, petitioners preferred an appeal and the same was dismissed by the Appellate Authority vide judgment dated 18.3.2015. Hence, the present petition by the petitioners -tenant.

(2.) LEARNED counsel for the petitioners has submitted that the Courts below had erred in ordering the ejectment of the petitioners from the premises in question. In fact, the premises in question was jointly owned by the respondent and Gurpal Singh Grewal. While filing the ejectment petition, respondent had failed to disclose the property owned by the other co -owner. Gurpal Singh Grewal had taken two rooms on the first floor of the premises in question on rent from the previous owner and, thereafter, it was purchased by the respondent and Gurpal Singh Grewal. In support of his arguments, learned counsel has placed reliance on 'Shri Banke Ram versus Smt. Sarasti Devi, 1977 79 PunLR 112' wherein it was held as under: -

(3.) LEARNED counsel for the petitioner has also placed reliance on 'Ajit Singh and another versus Jit Ram and another, 2008 4 RCR(Civ) 390', wherein it was held as under: -