VINOD K.SHARMA,J - (1.) THIS order will dispose of Civil Revision No. 4662 of 2003 and Civil Revision No. 4663 of 2003 as common questions of law are involved in both the petitions.
(2.) FOR deciding these Civil Revisions, the facts are taken from Civil Revision No. 4662 of 2003. The landlord, a retired Chief Engineer (Design and Procurement) from Haryana State Electricity Board filed a petition seeking ejectment of the respondent from the shop in dispute situated at Barnala.
(3.) THE stand of the respondent-landlord was that he was owner of a building comprising of three shops with a tripple storey building with four rooms, kitchen, bath, toilet, store and court-yard situated at Barnala. One of the said shops was in possession of the present petitioner on payment of Rs. 1,000/- per annum as rent besides house tax at the rate of Rs. 150/-. Initially, the shop was rented for one year and thereafter the petitioner became statutory tenant.;