LAKHWINDER KUMAR Vs. PAVITTER KAUR

JUDGEMENT

(1.) THIS common order shall dispose of Civil Revision Nos. 1385 of 2004, 3176, 3470, 3180 of 2006, 5929, 6115, 6625, 6477 of 2007 and 986, 4503 and 6624 of 2008. Though the facts and some of the issues involved in these revision petitions are dis-similar, yet the common issue, namely, the scope and import of Section 13-B of the East Punjab Urban Rent Restrict Act,1949 (hereinafter referred to as 'the Act'), which enables a Non-Resident Indian- landlord to seek eviction of his tenant through summary procedure, is involved in all these cases. For clarity, the facts and issues involved, wherever necessary, have been taken up separately.

(2.) HOWEVER , it may be noticed that these revision petitions have been preferred by the tenants against whom the eviction orders have been passed by the Rent Controllers under Section 13-B of the Act.

(3.) SECTION 2 (dd) of the Act says that :-