G.C.GARG, J. - (1.) THIS order will dispose of Civil Revision Nos. 2112 and 2132 of 1993.
(2.) CIVIL Revision 2113 of 1993 is directed against the order dated June 15, 1993 of the learned Rent Controller declining leave to defend and Civil Revision 2112 of 1993 is directed against the order dated June 15, 1993 whereby ejectment of the petitioner has been ordered. Ved Parkash Sharma sought ejectment of N. N. Jain tenant from a portion of property No. 107-C, Kitchlu Nagar, Ludhiana shown red in the plan, under section 13-A of the East Punjab Urban Rent Restriction Act (for short 'the Act') on the allegations that he was due to retire from government service as Lecturer in Government Secondary School, Taiwan w. e. f. November 30,1993. Rate of rent was alleged to be Rs. 1500/- per month. It was averred that he intended to reside in his house after retirement and required the same for his own use and occupation as also his family members.
(3.) TENANT sought permission to defend the ejectment application. He filed the necessary affidavit in that behalf within the period of limitation. The tenant while seeking leave to defend alleged that Ved Parkash was not a specified landlord and the certificate to employment produced by him on the record was a forged and fictitious document and that another ejectment application under Section 13 of the Act was pending in the Court of Rent Controller Phillaur wherein ejectment has been sought on the ground of personal necessity. Ejectment has been sought only from a part of tenanted premises. It was also alleged that the property in question was a non residential building and was being used for running an office.;