Dr. Bharat Bhushan Parsoon, J. - (1.) SINCE all these petitions concern the same controversy to be adjudicated, these are being taken up together for adjudication.
(2.) THESE Civil Revision Petitions by the landlord, Jaspal Singh, are directed against order passed in favour of his tenants whereby in a petition under Section 13 -B of the East Punjab Urban Rent Restriction Act, 1949 (hereinafter called as "the Act"), applications of the tenants seeking leave to defend the said petition had been allowed. For convenience and clarity, facts are being taken from Civil Revision Petition No. 3377 of 2011 titled as Jaspal Singh V/s Kulwant Rai.
(3.) IN a petition preferred by the landlord under Section 13 -B of the Act, an application under Section 18 -A(4) of the Act was made by the tenant seeking leave to defend the said petition, wherein relationship of landlord and tenant between the parties was questioned by him, claiming that he neither had paid rent to the landlord nor had received any notice or intimation from him regarding transfer of ownership of the premises to him. Ground of personal bonafide need taken by the landlord had also been questioned.;