MANJINDER SINGH Vs. IQBAL SINGH NARANG

JUDGEMENT

(1.) These two revisions have been preferred by the petitioners against the impugned judgments passed by the Ld. Appellate Authority, Amritsar on 9/1/2017 in Rent Appeal Nos.52 and 53 of 2016 of his Court, vide which the Ld. Trial Court/Rent Controller, Amritsar's Judgments dtd. 8/4/2016 in Rent Application Nos. 13 and 37 dtd. 18/9/2013 was upheld.

(2.) The petitioners in these two revisions happen to be tenants under the same landlord/respondent-Iqbal Singh Narang, who had filed the aforesaid Rent Applications praying for eviction of the petitioners from their individual demised shops which form part of property bearing No.112-116/1 situated on Ravi Dass Road near Police Station Ram Bagh, Amritsar.

(3.) Vide the impugned judgments, the Ld. Rent Controller had directed eviction of the petitioners from their demised shops, which decisions were in turn upheld by the Appellate Authority, since both the Courts were of the view that the premises were required by the landlord-respondent for his own use and occupation, as also for use by his own son, and in any case, the same were also liable to be got vacated being in a very dilapidated condition and unfit for human habitation.