SARWAN JANGRA AND ANOTHER Vs. SUKHRAJ SINGH

JUDGEMENT

(1.) THIS order shall dispose of Civil Revision Nos. 5138 and 5139 of 2009 as common question of law and facts are involved in both the cases. For brevity, the facts are being extracted from Civil Revision No. 5138 of 2009.

(2.) THE petitioners in both the revision petitions are the tenants under the same NRI landlord and have been ordered to be evicted by the Rent Controller, Jalandhar, vide the impugned eviction orders dated 30.07.2009 passed in the eviction petitions preferred by the respondent -NRI/landlord under Section 13 -B of the East Punjab Urban Rent Restriction Act, 1949 (hereinafter referred to as 'the Act').

(3.) THE respondent further alleged that the petitioners were inducted as tenants in a part of the demised premises, comprising a shop, on a monthly rent of Rs. 100/ -, which his father had been receiving upto October, 1976. The respondent -landlord further averred that he requires the demised premises for his own bona fide personal necessity, for his own use and occupation as he wants to return to India and start business and that he has no other suitable accommodation available nor he has ever taken benefit of Section 13 -B of the Act in respect of other premises.