AJIT SINGH Vs. LABH KAUR AND ORS.

JUDGEMENT

(1.) Vide this order, above mentioned four petitions would be disposed of as the point in controversy, in all the cases, is the same.

(2.) Ajit Singh-petitioner filed petitions under Section 13-B of the East Punjab Urban Rent Restriction Act, 1949 ('Act' for short) seeking ejectment of the respondents from the shops in question on the ground of personal necessity.

(3.) The facts are being narrated from the petition titled 'Ajit Singh versus Labh Kaur'. Case of the petitioner was that he was co-owner of the premises in question along with his brothers. The shop in question had been rented out to the respondent at a monthly rent of Rs. 1650/-. Prior to the filing of this petition, petitioner and his brothers had sought ejectment of the respondent and the said petition was pending. However, the present petition had been filed under Section 13-B of the Act. Petitioner was a Non-Resident Indian and had now returned to India and wanted to start his own business in the premises in question.