CHUNNI LAL JAIPURIA Vs. TULLA RAM CHAMPA LAL

JUDGEMENT

(1.) CRP 541/2001 is directed against the order dated 23rd February, 2001 of the Additional Rent Controller in Eviction Case No. E-177/1995, whereby the learned Additional Rent Controller has allowed the application of the respondent No.2 herein under Order 9 Rules 7 and 13 of the CPC.

(2.) It is contended by counsel for the petitioner that the respondent No.2, who has been negligent in pursuing the proceedings ought not to be allowed to file written statement and join proceedings. He submits that this would cause prejudice to the petitioner and would delay the proceedings.

(3.) Counsel for the respondent No.2 on the other hand draws may attention to the order dated 15th May, 2001 wherein he was allowed to participate in the proceedings by putting in his defence legally available to him. Counsel also informs me that the written statement has already been taken on record and the matter is proceeding for trial and is at the evidence stage.