GIAN WATI Vs. RANPAT SINGH

JUDGEMENT

(1.) JUDGMENT , J. -

(2.) THE Controller disallowed the application of the applicants landlordsfor the amendment of the application for the eviction of the respondent tenant and others. Controller also allowed anapplication by three persons Man Singh.Rai Singh and Kamal Singh for being jorned as respondents. THE landlord appealed to the Rent Control Tribunal against both these orders bit the appeal was dismissed. THE landlords have again challenged the same orders in this second appeal On behalf of the respondents, a prelimary objection is urged to-the maintainability of the appeal on the grough that the orders coil-id not said t6 beorders under the Act" within the meaning of section 38(1) of the Delhi Rent- Control Act and they were- not appealable even to the Rent Control Tribunal there- under muchless to the High -Court under Section 39 of the Act.