AMARDEEP SINGH SANDHU Vs. SAMPURAN SINGH DHILLON

JUDGEMENT

(1.) This order shall dispose of C.R No. 2441 of 2017, CR No. 2883 of 2017 and R.S.A No. 5539 of 2014.

(2.) Appellant (in R.S.A No. 5539 of 2014), is aggrieved of judgement and decree dtd. 23/4/2014 passed by the learned District Judge, SAS Nagar, Mohali, reversing judgment and decree dtd. 1/5/2012, passed by the learned Civil Judge (Sr. Division), SAS Nagar, Mohali. Suit filed by the plaintiff-appellant had been decreed by the learned trial Court but the learned District Judge, SAS Nagar, Mohali had reversed the said decision dtd. 1/5/2012, thus dismissing the suit filed by the appellant.

(3.) C.R No. 2441 of 2017 has been filed challenging order dtd. 28/5/2014, passed by the learned Rent Controller, SAS Nagar, Mohali and order dtd. 17/1/2017 passed by the learned Appellate Authority, vide which petition under Sec. 13-B of the East Punjab Urban Rent Restriction Act, 1949 (for short 'Act'), filed by the respondent has been allowed and the petitioner was directed to handover vacant possession of the premises in question.