ASHOK KUMAR Vs. SH. TILAK RAJ

JUDGEMENT

(1.) ALL these revision petitions are being disposed of by a common judgment since in all of them a common ground of eviction has been raised by the landlords against the tenants. They were decided by the courts below by a common judgment.

(2.) BRIEFLY , the facts are that the petitioners are the landlords. They have their business at Chandigarh. They purchased the building in question on 23.8.1974 and the eviction petitions were filed against the tenants on 31.8.1977. It is a double storeyed building situate in Ward No.8, the Mll Solan. The tenants are occupying shops on the ground floor for the last many years.

(3.) THE tenants refuted the above allegations. The contended that the building is in good condition and does not require any reconstruction. According to them, the building is hardly 30/35 years old and is better than the newly constructed buildings. They also say that the building consists of eight shops on the ground floor and sets in the first floor. Many other tenants are there but eviction has been sought only against a few which proves the mala fide intention of the landlords.