RAJESH BEHAL Vs. KULWINDER ELECTRONICS AND ANOTHER

JUDGEMENT

(1.) Revision petitioner, a non-resident Indian, filed two separate petitions under Sec. 13-B of East Punjab Urban Rent Restriction Act, 1949 (later referred to as 'the Rent Act, 1949') seeking ejectment of respondents from two shops under their tenancy on ground floor of Kothi Road, Unntan Mohalla, Nawanshahr (SBS Nagar) being part of property bearing No.18 of Circle B-7 in the Municipal Record, on the ground of his bona fide need to run a departmental store in the property in question.

(2.) As both the revision petitions relate to the shops in the same premises of which ejectment of respondents has been sought as per provisions of Sec. 13-B of the Rent Act, 1949, the same have been taken up together for disposal by this common order.

(3.) The plea of the parties in both the petitions are similar, as such, for the sake of convenience, facts are being taken from the ejectment petition No.4368/2013 (Civil Revision No.1235 of 2014).