BRINDERJIT SINGH Vs. HARJIT SINGH

JUDGEMENT

(1.) The present order shall dispose of three revision petitions i.e Civil Revision Nos.7907 of 2011, 2595 of 2012 and 572 of 2014.

(2.) The building in question as such is common bearing Municipal No.B-XVIII/1051 (Private No.575), Model Town, Ludhiana and the tenanted premises are three shops which belong to late Dalip Singh and his sons namely Barinderjit Singh, Dr. Ranjit Singh and Harjit Singh who are seeking eviction of the tenants in question under petitions filed under Sec. 13-B East Punjab Urban Rent Restriction Act, 1949 (hereinafter referred to as 'the Act') on the strength of being Non-Resident Indians and seeking summary eviction.

(3.) In CR-7907-2011, vide order dated 18.08.2011 passed by the Rent Controller, Ludhiana the leave to contest has been granted to one tenant, namely, Harjit Singh who is in occupation of shop No.8 in the said building. On the other hand regarding two tenants namely Kulwant Singh who is in possession of shop No.5 and Mohan Lal who is in possession of shop No.13 leave to contest had been declined on 09.02.2012 and 27.11.2013, respectively in CR-2595-2012 and CR572-2014. Resultantly, tenants are in revision petition challenging the said orders and praying for leave to contest, whereas the landlord has approached this Court impugning the order dated 18.08.2011 whereby leave to contest was granted to Harjit Singh.