BAGHEL SINGH Vs. KOTU KUMAR PHULL

JUDGEMENT

(1.) THIS order shall dispose of Civil Revision Nos.7201 of 2008 and 7202 of 2008, as the eviction orders challenged in both these revision petitions have been passed under Section 13-B of the East Punjab Urban Rent Restriction Act, 1949 at the instance of the same landlord though against two different tenants and common questions of law and facts are involved in both the cases.

(2.) FOR brevity, the facts are being taken from Civil Revision No. 7201 of 2008.

(3.) IN order to prove his ownership qua the demised premises, the respondent explained that the house in question was jointly owned by Smt. Ram Piyari daughter of Sh. Lachman Dass Phull and the respondent; Smt. Ram Piyari was respondent's father's real sister who used to treat him like her own son and she died on 31.8.2002 leaving behind the respondent as her sole legal heir on the basis of a registered Will dated 16.1.1975. In other words, the respondent averred that he was already a co-owner of the demised premises alongwith Smt. Ram Piyari and became its sole owner after the death of Ram Piyari on 31.8.2002.