MADAN LAL Vs. HARDEEP KAUR

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is directed against a final order dated 16th of October, 2007 passed by a learned Judge of the High Court of Punjab and Haryana at Chandigarh in Civil Revision Case No. 6087 of 2006.

(3.) The respondent Hardeep Kaur had filed an eviction petition under Section 13 of the East Punjab Urban. Rent Restriction Act, 1974. The appellant entered appearance before the Rent Controller, Chandigarh, and filed his written statement denying the material allegations made in the eviction petition.