ASHOK KUMAR Vs. RULDU RAM PASSI

JUDGEMENT

(1.) This revision is directed against the concurrent findings of the Ld. Rent Controller and the Ld. Appellate Authority-cum-Additional District Judge, Mohali, vide which the petitioners, who are the tenants under the respondent-landlord, were ordered to be evicted from the demised premises, being one shop divided into distinct portions. The main ground for eviction was the personal necessity of the respondent-landlord to help his son to establish his Computer Business in the said premises.

(2.) The basic challenge to the impugned decisions dated 05.03.2015 and 05.12.2017 is with the contention that one single eviction petition against the different tenants, although for two separate tenancies, in one single shop-room was not maintainable. To support this contention, decisions of this Court in "Manohar Singh Sarhadi v. Ramji Dass", 1990 (1) R.C.R. (Rent) 227 and "Kailash Chand vs. Mool Raj Sondhi", 1987 (2) RCJ 2, had been cited.

(3.) The respondent-landlord from his side, thereafter, relied on the subsequent decision of this Court in "Krishan Gopal and Another vs. Ramesh Kumar Jain", 2016 (2) R.C.R. (Civil) 221.