SHIVENDER SINGH KADAN ETC. Vs. BALA ETC.

JUDGEMENT

(1.) All the above revision petitions and regular second appeals have been taken up together as a common issue has been raised in these petitions and appeals as to "Whether there exists relationship of landlord and tenant between petitioner/appellant and respondents".

(2.) Shakuntla Kadan wife of late Shri Ishwar Singh Kadan filed three separate ejectment petitions under Section 13 of Haryana Urban Control (of Rent and Eviction) Act, 1973 (later referred to as 'the Rent Act') against different tenants (respondents in revision petitions and appeals) in different shops situated near Meera Said Chowk, G.T. Road, Karnal.

(3.) For the sake of convenience, I take the facts and evidence from the ejectment petition filed against tenant Rakam (since deceased, now represented by legal heirs in Rent Case No.3 of 2005 decided on 17.01.2006). As per case of landlord-revision petitioner (since deceased), the demised shop was let out to the respondent at monthly rent of Rs. 700/- plus house tax. Respondent Rakam is running his tractor workshop business in the shop. The electricity connection in this shop was made available to the respondent by petitioner through meter bearing No.LM 30-1645. She sought ejectment of the respondent on the ground of non-payment of rent from 01.02.1993 onwards. In three separate civil suits filed by her, she claimed arrears of rent.