TEJINDER SINGH Vs. MANMEET SINGH

JUDGEMENT

(1.) Application for placing on record documents as Annexures P-6 to P-9 and exception from filing certified copy of the same, is allowed, in view of the averments made in the application, duly supported by affidavit. Said documents are taken on record, subject to just exceptions. Office to append the same at appropriate place.

(2.) Challenge in the present revision petition, filed under Sec. 15(5) of the East Punjab Urban Rent Restriction Act, 1949 (for short, the 'Act') is to the order dtd. 28/7/2021, passed by the Rent Controller, Ludhiana whereby the application for impleadment as party to the rent petition was dismissed by imposing costs of Rs.5000.00, to be deposited in the Free Legal Aid.

(3.) Counsel has vehemently submitted that as per the rent note dtd. 19/11/1993 which has now been placed on record as Annexure P-5, petitioner was also a partner in M/s Kabir Stationers-respondent No.2 herein. It is submitted that the eviction petition has been filed against the said firm through partner-Narinderjit Singh, who is none other but the brother of the petitioner. It is, accordingly, submitted while placing reliance upon the judgments of the Apex Court in M/s Chhotelal Pyarelal Vs. Shikharchand 1984 AIR (SC) 1570 and Richard Lee Vs. Girish Soni and another 2017 (3) SCC 194, that the firm had to be sued through the partners and that in order to completely and effectively adjudicate upon the controversy in dispute, all the partners were required.