VINOD K.SHARMA,J. - (1.) THIS order shall dispose of Civil Revision No. 1866 of 2008; Civil Revision No. 2152 of 2008 and Civil Revision No. 3502 of 2008, as common questions of law and facts are involved in all the petitions.
(2.) FOR convenience, facts are being taken from Civil Revision No. 1866 of 2008 titled M/s. Enn Ess Electronics Jalandhar and others v. Smt. Harbans Kaur and others. The petitioners by invoking the jurisdiction of this Court under Article 227 of the Constitution of India have challenged the order dated 1.12.2007 passed by the learned Rent Controller dismissing an application moved by the petitioners for leading secondary evidence. The respondents landlord filed a petition under Section 13 of the Eat Punjab Urban Rent Restriction Act against the petitioners for ejectment of the shop, on the ground of arrears of rent, ceased to occupy.
(3.) IT is the case of the petitioners that a detailed reply to the ejectment petition was filed wherein a stand was taken that a compromise/agreement was arrived at between the parties on 29.8.2001 and as per the said compromise three separate tenancies were created and that the petitioners were in possession of the demised premises in pursuance to the said compromise.;