VINEY MITTAL, J. - (1.) PETITIONER before this court is a tenant who has been ordered to be ejected under Section 13-B of the East Punjab Urban Rent restriction Act, 1949 (hereinafter referred to as the "Act"), on an ejectment petition filed by Non-resident Indian-Landlords.
(2.) JOGINDER Singh and Gurdial Singh, landlords, filed an ejectment petition under Section 13-B of the Act seeking eviction of the tenant from the shop in question. The ejectment was sought on the ground of personal necessity as provided under Section 13-B of the Act. It was pleaded that the landlords are Non-resident Indians and had been residing in England for the last more than 14 years but were even owners of the shop in question for the last more than 30 years. It was pleaded that Joginder Singh, Petitioner No. 1 had returned to India with intention of settling here and required the shop for his bona fide use and occupation as he wanted to settle in India and start his own business. It was specifically claimed that landlords are not in possession of any other shop within the urban area of Jalandhar and have not vacated any such shop. On a leave to defend having been granted, the tenant contested the petition. It was claim that landlords were not Nonresident Indians. The description of the shop was also challenged. It was denied by the tenant that the landlords had any intention to settle in India or that they had returned in India or wanted the shop for their personal use and occupation. The Rent Controller on the basis of the evidence brought on record has upheld the personal requirement of the landlords. It has been held that Joginder Singh, landlord No. 1, wanted to settle in India and carry on his own business in the shop in question. Various other technical objections raised by the tenant have also been rejected. Consequently, the tenant has been ordered to be ejected from the shop in question. Shri Arun Jain, learned counsel appearing for the tenant-petitioner has challenged the ejectment order by vehemently contending that on his own showing and pleadings, Joginder Singh, landlord No. 1, had already shifted to India one year prior to the filing of the ejectment petition and, as such, having shifted to India, even prior to the incorporation of Section 13-B in the Act, could not have taken any advantage of the aforesaid provisions. Learned counsel has argued that provisions of Section 13-B of the Act are prospective in nature and could not have been applied retrospectively in favour of a landlord who had already shifted back to India. Learned counsel has maintained that such a landlord could not even be treated to be a Non- resident Indian in terms of Section 2(dd) of the Act.
(3.) I have duly considered there aforesaid contention raised by the learned counsel. At the out-set, the provisions of Section 2(dd) of the Act may be noticed as follows : "2(dd) "Non-resident Indian" means a person of Indian origin, who is either permanently or temporarily settled outside India in either case - (a) for or on taking up employment outside India; or (b) for carrying on a business or vocation outside India; or (c) for any other purpose, in such circumstances, as would indicate his intention to stay outside India for an uncertain period." A perusal of the definition of Non-resident Indian shows that it means a person of Indian origin who is either permanently or temporarily settled outside India for or on taking upon employment outside India; or carrying on a business or vocation outside India; or for any other purpose for an uncertain period.;