SADHU RAM Vs. PARMINDER SINGH

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is directed against an order dated 24th September, 2007 passed by a learned Judge of the High Court of Punjab and Haryana at Chandigarh in Civil Revision Petition No. 3494 of 2007 whereby the High Court had dismissed the revision petition filed by the tenant/appellant.