PREM LATA Vs. BHUPINDER SINGH

JUDGEMENT

(1.) THIS is a civil revision and has been directed against the order dated 23.10.1998 passed by the court of the learned Rent Controller, who dismissed the application of the petitioner under Order 7, Rule 11 CPC, for the rejection of the plaint.

(2.) SOME facts can be noticed in the following manner :- Bhupinder Singh son of Surjit Singh filed a suit under Order 35, Rule 5, CPC, against Ved Bala, Prem Lata, Sushila Jhanji, Pushal Lata, Kaushalaya Devi, Ram Darshan, Brij Mohan Kapoor, Raj Kumar and Bikram Luthra, on the plea that earlier he was a tenant under Ajudhya Parshad, who was the owner of the property and after his death the dispute has arisen amongst his LRs as to whether who is his real landlord and who is entitled to claim rent from the petitioner.

(3.) I have heard the counsel for the parties and with their assistance have gone through the record of this case.