VIJAY KUMAR Vs. CHARANJIT SINGH AND OTHERS

JUDGEMENT

(1.) This order shall dispose of aforesaid four revisions petitions. The landlords (respondents herein) in all these petitions are the same though the tenants (petitioners herein) are different. The ground of eviction in all the four petitions is the same. The eviction of the tenants has been sought from four different shops in the same building.

(2.) The facts are being taken from Civil Revision No.1582 of 2018. For convenience, the parties will be referred to as per their status in the eviction petition. The tenant will be referred to as the respondent and the landlords will be referred to as the petitioners.

(3.) The respondent has filed this revision petition impugning the order dated 17.11.2016 of learned Rent Controller, Ludhiana whereby the eviction petition has been allowed and the order dated February 14, 2018 of the Appellate Authority, Ludhiana whereby his appeal has been dismissed.