Rajesh Bindal, J. - (1.) This order will dispose of three petitions bearing Civil Revision Nos. 1889, 1890 and 1891 of 2012, as common questions of law and facts are involved.
(2.) The aforesaid three petitions pertain to eviction of the tenants from half portion of ground floor and two portions of basement in SCO No. 491-492, Sector 35-C, Chandigarh. Civil Revision Nos. 1889 and 1890 of 2012 have been filed by Shahina Rana wife of Ranjit Singh Rana, who is tenant of half portion of the ground floor and part of basement, whereas Civil Revision No. 1891 of 2012 has been filed by Ranjit Singh Rana, who is tenant of half portion of the basement.
(3.) The eviction was sought on the ground of personal necessity of Miss Manreet Phulka daughter of Yadvinder Singh Phulka and Master Adilinder Singh Boparai son of N. S. Boparai. The property in dispute is jointly owned by several persons, who were petitioners before the Rent Controller belonging to the members of Phulka and Boparai families. The learned Rent Controller accepted the eviction petitions vide orders dated 14.8.2010 and 29.9.2010. The orders were upheld in appeals by the Appellate Authority vide orders dated 11.2.2012. Aggrieved against the same, the tenants are before this court.;