MADAN LAL Vs. NIRMAL KUMARI

JUDGEMENT

(1.) This judgment shall dispose of two revision petitions i.e. CR No. 4605 of 2011 and 5638 of 2011 as both these petitions have arisen out of ejectment proceedings of the petitioner from the demised premises.

(2.) The respondent-Nirmal Kamari initially filed an eviction petition before the Rent Controller under Section 13 of the Haryana Urban (Control of Rent & Eviction) Act, 1973 (hereinafter referred to as the "Rent Act"). Later on, respondent No. 2 was also impleaded as party vide order dated 27.10.2009 as she had purchased the suit property from Nirmal Kumari respondent No. 1. The ejectment order was passed against the petitioner tenant by the Rent Controller on 5.5.2003. Appeal preferred by him was accepted by the Court of Sh. H.S. Bhangoo, the then Appellate Authority, Panchkula vide his order dated 8.8.2003. However, in Civil Revision C No. 454 of 2004 filed on behalf of the respondent-landlord vide order dated 4.3.2008, the case was remanded back to the Appellate Authority. Ultimately the Appellate Authority, Panchkula upheld the order of the Rent Controller of evicting the petitioner and dismissed the appeal vide its judgment dated 16.9.2008.

(3.) Feeling aggrieved, the petitioner approached this Court vide CR No. 5461 of 2008. The said revision petition was disposed of vide judgment dated 2.3.2010 which reads as follows:-