AMAR JEET KAUR Vs. J.P.S. CHADHA

JUDGEMENT

(1.) Prayer has been made for issuance of directions to the Rent Controller, Chandigarh to decide the rent petition preferred by the petitioner against the respondent for ejectment on the ground of personal necessity, within a specified time in view of the facts and circumstances of the case. It has been submitted on behalf of the petitioner that the petitioner had filed the ejectment petition on 10.9.2009. Vide order dated 8.9.2010, the Rent Controller had allowed the petition ex parte. Thereafter, the respondent filed an application under Order IX Rule 13 C.P.C. which was allowed on a concession given by counsel for the petitioner. After completion of the pleadings, issues were framed by the Rent Controller on 22.9.2011. In support of her case, the petitioner herself stepped into the witness box as P.W. 1 and tendered her affidavit by way of examination-in-chief. However, till date she has only been partly cross-examined. It has further been submitted that the petitioner is a war widow as her husband lost his life in the 1962 Indo-China War. She herself is aged about 73 years. Referring to the judgment dated 2010(1) R.C.R. (Rent) 166 : 4.5.2010 passed by this Court in Civil Revision No. 302 of 2010 Sandeep Ghai v. Neeraj Malhotra (Annexure P-4) counsel for the petitioner, has prayed for issuing of directions to the Rent Controller for expeditious disposal of the proceedings.

(2.) In the case of Sandeep Ghai directions were issued for expeditious disposal of the ejectment petitions wherein the landlord had based his claim on the ground of personal necessity. In view of the above, the petition is disposed of with a direction to the Rent Controller, Chandigarh to expedite the proceedings in the ejectment petition filed by the petitioner and conclude the same positively within a period of nine months from the date of receipt of a certified copy of the order.