VINOD K.SHARMA,J. - (1.) THIS order shall dispose of CR Nos. 126 to 128 of 1987 and 922 of 1987 titled Manjeet Kaur v. Punjab Sales Corporation; Manjeet Kaur v. Aggarwal Steel Traders; Manjeet Kaur v. Dharam Sales Corporation and Sarvjeet Singh Talwar v. Steel Sales Syndicate, respectively, as common questions of law and facts are involved in all these petitions. For brevity facts are being taken from CR No. 126 of 1987.
(2.) THE petitioner landlord filed a petition under section 13 of the East Punjab Urban Rent Restriction Act, 1949 (for short the Act) for eviction of the respondent from the shop on the ground that the respondent tenant has occupied the shop in dispute at a monthly rent of Rs. 150/- per month. Shop was said to be part of complex consisting of four shops with one common stair-case. Other shops are under the tenancy of tenants who are respondents in other three revision petitions. It was claimed that the respondents have not paid rent after June, 1983 and also on the ground that the petitioner wanted to construct a chobara to have a second story but the tenant has obstructed the construction and blocked the stair-case.
(3.) IT is claimed that suit for permanent injunction was filed for restraining the respondent-tenant from obstructing her from raising construction and temporary injunction was issued. It was claimed that respondent tenant violated that injunction order. It was claimed that the act of the respondent amounts to impairing and diminishing the value and utility of the shop. Arrears of rent along with interest and costs was tendered on the first date of hearing and thus, the ground of non-payment of rent ceased to exist.;