Punjab-Haryana High Court
Raman Mittal vs Mangal Singh on 22 March, 2011
Author: Rakesh Kumar Jain
Bench: Rakesh Kumar Jain
CR No.4866 of 2008 (O&M) -1-
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IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CR No.4866 of 2008 (O&M)
Date of decision:22.03.2011.
Raman Mittal ...Petitioner
Versus
Mangal Singh ...Respondent
CORAM: HON'BLE MR. JUSTICE RAKESH KUMAR JAIN
Present: Mr. Neeraj Malhotra, Advocate,
for the petitioner.
Mr. Harsh Bunger, Advocate,
for the respondent.
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RAKESH KUMAR JAIN, J.
The tenant is in revision against order of the learned Rent Controller, Jalandhar dated 04.08.2008 by which application filed by the landlord under Section 13-B of the East Punjab Urban Rent Restriction Act, 1949 [for short "the Act"] has been allowed and the tenant has been ordered to be evicted from the demised premises (shop).
The case set up in this revision is that the landlord has filed applications under Section 13-B of the Act against the two tenants although he could exercise his right only for once in respect of one premises, therefore, the petition under Section 13-B of the Act could not have been filed and the landlord, at the most, could have filed a petition under Section 13 of the Act. From the zimni orders passed by this Court, I have found that the decision in this case was deferred to await the decision of the Apex Court on the question of law as to whether the eviction petition is maintainable against the two tenants occupying two different shops in the same building. Ultimately, this revision petition was admitted on 18.01.2010 as the counsel for the parties stated that though the matter under consideration of the Apex Court has been disposed of, but it has to be argued independently of that decision, yet the arguments raised by learned counsel CR No.4866 of 2008 (O&M) -2- ****** for the petitioner is again with regard to the same issue which has been mentioned here-in-above.
Learned counsel for the respondent has relied upon a decision of the Supreme Court in the case of Swami Nath Vs. Nirmal Singh, 2010(4) R.C.R. (Civil) 663 and a Single Bench judgment of this Court in the case of Lakhwinder Kumar Vs. Pavitter Kaur (dead) through LRs, 2010(3) R.C.R.(Civil) 279 to contend that where one building is occupied by different tenants, the NRI landlord can seek eviction of all the tenants for his own use under Section 13-B of the Act. Thus, the question is no more res integra as it has been authoritatively decided by the Apex Court. Learned counsel for the petitioner has also argued that the landlord has failed to show his personal necessity. I do not agree with learned counsel for the petitioner in view of a categoric finding recorded by the learned Rent Controller in para No.6 of its order.
No other point has been raised.
In view of the above, I do not find any merit in the present revision petition and the same is hereby dismissed, however, without any order as to costs.
March 22, 2011 (RAKESH KUMAR JAIN) vinod* JUDGE