AGGARWAL TRADERS Vs. NARINDER MOHINDRU

JUDGEMENT

(1.) Respondents No.1 and 2-landlords filed petition under Section 13 of East Punjab Urban Rent Restriction Act, 1949 (later referred to as the Act) for ejectment of petitioners M/s Aggarwal Traders and its sole proprietor Vijay Kumar from shop forming part of property bearing No. EF- 85 Mandi Fantonganj, Jalandhar on the grounds of non-payment of rent and personal bona fide necessity of respondents No.1 and 2-landlords.

(2.) As the arrears of rent were paid, the ground seeking ejectment of petitioners for non-payment of rent was held as redundant. Respondents No.1 and 2-landlords have projected their need for the ground floor of property bearing No.EF-85 for business purpose. Learned Rent Controller while upholding the contention of petitioners-tenants regarding bona fide requirement of the demised shop, observed in para 13 as follows:-

(3.) The plea raised by the respondents-landlords was, however, discarded with the observations as follows:-