M.M AGGARWAL, J. - (1.) THIS is a petition filed by Ajit Singh tenant against order of Rent Controller, Amritsar dated 16.8.2005 whereby application of the tenant under Section 18-A(4) and (5) of East Punjab Urban Rent Restriction Act, 1949 (for short 'the Act') for permission to leave to defend was dismissed and petition of landlord-respondent Amarjit Singh under Section 13-B of the Act was allowed in respect of shop No. 11, situated on the ground floor of building bearing No. 103, built on Khasra No. 1116, Bhullar Market, Lawrence Road, Amritsar.
(2.) THIS is a petition filed by Vinod Kumar tenant against order dated 24.5.2006 of Rent Controller, Amritsar whereby application of the tenant under Section 18-A(4) and (5) of East Punjab Urban Rent Restriction Act for permission to leave to defend was dismissed and petition of landlord- respondent Amarjit Singh under Section 13-B of the Act was allowed in respect of shop No. 10, situated on the ground floor of building bearing No. 103, built on Khasra No. 1116, Bhullar Market, Lawrence Road, Amritsar. This is petition filed by Amarjit Singh landlord against order dated 2nd January, 2006 of Rent Controller, Amritsar whereby application under Section 18-A(4) and (5) of the Act filed by National Insurance Company Ltd.-respondent No. 1/tenant was allowed in respect of entire first floor and two rooms and two bath rooms on the second floor and tenant-Insurance Company was given permission to contest.
(3.) AMARJIT Singh, who claims himself to be owner-landlord, had filed the abovesaid petitions under Section 13-B of the Act for ejectment of the tenants from different portions of some building in their respective possession. Amarjit Singh had claimed that he is Non-Resident Indian living in Indonesia. He has come to India. He is co-owner of the property in dispute. That building is required for his use and tenants were liable to ejectment.;