RAJ KUMARI KAPOOR Vs. C K DASS

JUDGEMENT

(1.) .Whether the interlocutory order passed by the Rent Controller or Addl. Rent Controller appointed under Section 35 of Delhi Rent Control Act, 1958 is amenable to revisional jurisdiction of High Court under Section 115 of the CPC?

(2.) . Proceedings for eviction of tenant initiated by the landlord under Chapter III of the Act are pending before the Addl. Rent Controller. The revisionist- petitioner moved an application under Order 1 Rule 10 of the Civil Procedure Code seeking her impleadment in the proceedings. The application has been rejected. The petitioner has come up in revision to this Court invoking its jurisdiction under Section 115 of the CPC

(3.) . The learned counsel for the respondent No.1 has raised a preliminary objection to the maintainability of the revision submitting that Addl. Rent Controller is not a `Court subordinate to High Court' within the meaning of the expression as used in Section 115 of the Civil Procedure Code and therefore the revision does not lie.