INAM ALI Vs. COL. SANDEEP VASUDEVA AND ORS.

JUDGEMENT

(1.) Having heard learned Senior Counsel on behalf of the revisionist as well as learned Counsel on behalf of the respondents/caveators, it transpires that the building, under the tenancy of Inam Ali, is owned by Colonel Sandeep Vasudeva. Since the Colonel was posted in the borders of country, being army personnel, so such building was under the care and supervision of respondent No. 2-Mr. M.R. Malhotra, who is the real father-in-law of Col. Sandeep Vasudeva.

(2.) This order has been agitated by the tenant/revisionist Inam Ali in the instant revision.

(3.) Having considered the rival submissions of learned Counsel for the parties and on looking to the order, under challenge, I feel that filing of this revision is just a device so as to prolong the litigation launched by Landlord Col. Sandeep Vasudeva.