HEM CHAND GARG Vs. SHREE CHAND

JUDGEMENT

(1.) RC.REV. 107/2011 and CM Nos.7419/2011 (Stay) and 10934/2013 (u/Order 22 Rule 4 CPC for LRs of deceased Respondent)

(2.) I have heard learned counsel for the Petitioner and the Respondent [R(i)].

(3.) Petitioner is aggrieved by the order dated 31st January, 2011 whereby the leave to defend application of the Petitioner in an eviction petition filed by the Respondent was dismissed. Pursuant to the execution proceedings the possession of the premises has been taken over by the Shree Chand in his lifetime on 7th October, 2011.