IQBAL SINGH NARANG Vs. VEERAN NARANG

JUDGEMENT

(1.) Leave granted.

(2.) On 3rd August, 1998, the Appellant No. 1 filed an Ejectment Application under Section 13 of the East Punjab Urban Rent Restriction Act, 1949, for eviction of the Respondent from the premises in question.

(3.) The said Respondent filed Crl. RBT Complaint No. 283/19.8.2003/2.8.2005 against the Appellants before the Illaqa Magistrate, under Sections 193, 420, 120B Indian Penal Code, for allegedly making false statements in judicial proceedings before the Rent Controller, Amritsar. The statement of the Complainant/Respondent was recorded before the Chief Judicial Magistrate. The Complainant/ Respondent also filed an application under Sections 193/420/425 Indian Penal Code before the Rent Controller-cum-J.M. First Class, Amritsar, in Rent Application No. 111 of 1998, which had been filed by the Appellant No. 1, in which allegations had been made that the Appellant No. 1 had made false statements therein. By order dated 14th March, 2005, the Rent Controller disposed of the application filed by the Complainant/Respondent in the rent proceedings upon holding that the complaint filed under Sections 193, 420, 425 Indian Penal Code was yet to be decided and there was, therefore, no question of initiation of any action against the Appellant on the basis of the complaint filed by the Complainant/Respondent. According to the Appellant, since the Respondent had not challenged the order of the Rent Controller on the Application dated 14th March, 2005, the same had attained finality.