RAJWINDER SINGH MANN Vs. NIRMAL SINGH

JUDGEMENT

(1.) By this order, Civil Revision No. 7774 and 7855 of 2018 shall stand disposed of. The learned counsels representing the parties in both the revision petitions are common and they are ad idem that an identical issue arises for consideration and therefore, both the revision petitions can be disposed by a common order.

(2.) In both the revision petitions, each of the petitioners is tenant of separate portions on the ground floor of House No. 603, Phase 3-A, S.A.S. Nagar, Mohali. The respondent-landlord filed a petition under Sec. 13-B of the East Punjab Urban Rent Restriction Act, 1949 (hereinafter referred to as "the 1949 Act"), which provides for immediate delivery of the possession of the tenanted premises.

(3.) Sec. 13-B of the 1949 Act states that the tenant is required to file an application for leave to defend, which were filed in the present cases, but the same were dismissed by the learned Rent Controller and that is how these two revision petitions have been filed.