RAJINDER SINGH DEAD Vs. DALIP CHAND

JUDGEMENT

(1.) Substitution application is allowed.

(2.) Delay condoned.

(3.) After hearing both the learned counsel at some length, we are of the firm view that the judgment of garding the basic principles : (1 After the contract had come to an end, the statute acts over the rights of the parties are governed by the statute of the East Punjab Urban Rent Restriction Act in the instant case. (2 It is settled law that the Rent Control Act is a code in itself. It is equally well-settled that to the extent that the Rent Control Act. governs the provisions of Transfer of Property Act will not apply. Further Section 13 of the Act states as follows :