RAJ MOHAN SINGH, J. - (1.) This revision petition has been preferred by tenant-petitioner against the judgment dated 19.10.2015 passed by the Appellate Authority confirming and upholding the judgment dated 01.03.2013 passed by the Rent Controller, Gurdaspur.
(2.) An ejectment petition was filed by the landlord-respondent No.1 against the petitioner-tenant and Jyoti Saini under Section 13 of the East Punjab Urban Rent Restriction Act, 1949 in respect of shop marked by letters 'ABCD' having defined dimensions as shown in the ejectment petition.
(3.) The ejectment petition was filed with the averments that respondent No.1 (herein)/landlord was owner of the shop and mother of respondent No.1 Smt. Kaushalya Devi had given the shop to Chatru Ram father of the tenant-petitioner on rent @ L 15/- per month vide rent note dated 21.07.1984. After the demise of Chatru Ram, petitioner and Jyoti Saini inherited the tenancy rights. Mother of respondent No.1 was owner of four shops including shop in question. She executed Will dated 30.04.1997 in favour of respondent No.1 in respect of two shops and other two shops were bequeathed in favour of her two sons namely Vijay Kumar and Raju.;