SAVINDER KAUR Vs. PINDI PAINT STORES AGENCY

JUDGEMENT

(1.) BY this order Civil Revision Nos. 2831 and 2830 of 1988 are being decided as both the rent petitions were consolidated and by a single order dated August 31, 1988, the same were dismissed by the Rent Controller.

(2.) THE relevant facts of the case for the decision of these revisions are that Sardar Sarup Singh Bajwa, late husband of Savinder Kaur, filed petition under section 13-A of the East Punjab Rent Restriction Act, 1949, (in short, the Act) on July 22, 1986, alleging that he is a specified landlord under the provisions of this Act and he bonafide requires the ground floor of the property bearing No. F-195 Ali Mohalla, G. T. Road, Jalandhar City, a part of which was leased out to Messrs City Glass and Plywood Company and another part was leased out to Messrs Pindi Paint Stores Agency in June, July, 1971. During the pendency of the ejectment petition Sarup Singh Bajwa expired and his widow Savinder Kaur is impleaded as petitioner in his place on June 15, 1987.

(3.) AS Sarup Singh and his wife were residing in Himachal Pradesh during service of Sarup Singh, the ground floor of the building, as renovated, was rented out on June 20, 1971, to Messrs Pindi Paint Stores Agency and the other portion was leased out to Messrs City Glass and plywood Company on July 21, 1971. Thus both these portions of the ground floor are part of the residential building.