SANJAY KUMAR Vs. JANAK RANI SAWHNEY

JUDGEMENT

(1.) THE present revision petition has been filed by the petitioner against the two orders dated 29th May, 2012 and 28th January, 2013. The first order dated 29th May, 2012 was passed against the petitioner

(2.) WHEREBY his application for leave to defend in the eviction petition filed by the respondent/landlord being RC No.03/12 was dismissed. The said order was challenged by the petitioner by filing of the review petition under Section 114 CPC being Misc. No.10/2012. The same was also dismissed by the second order dated 28th January, 2013.

(3.) AFTER the death of Sh.Purshottam Das Sawhney, his wife Smt. Bhojwani Sawhney became the sole owner and the landlady of the tenanted shop. However, unfortunately she also expired on 20 th January, 2007 and left behind a registered Will dated 11th May, 2004 bequeathing the tenanted shop and other portions in favour of the respondent. Thus according to the respondent, she has become the absolute owner and landlady of the tenanted shop, as she has stepped into the shoes of Smt.Bhojwanti Sawhney, her mother.