SEWA SINGH Vs. GURDIAL SINGH

JUDGEMENT

(1.) Application for exemption from filing certified copies of Annexures P-1 to P-3 is allowed in view of the averments made in the application which is duly supported by an affidavit.

(2.) The present revision petition is directed against order dated 29.07.2010 passed by Rent Controller Phagwara and orders dated 24.01.2012 and 22.2.2012 passed by Additional District Judge, Kapurthala.

(3.) It is interesting to note that the ejectment petition was filed under Section 13B of the East Punjab Urban Rent Restriction Act, 1949 (for brevity, the 'Act') and the same was allowed on 9.4.2005, after framing of issues and leading evidence. That order was challenged before this Court in Civil Revision which was dismissed on 3.2.2006. Objections were filed by the tenant and the same were dismissed by the Rent Controller on 24.4.2007 which order was not challenged. The tenant also filed civil suit on 16.5.2007 challenging the order dated 9.4.2005 passed by learned Rent Controller, Phagwara. Thereafter, the second objections were filed on 12.6.2007 by objecting to the warrant of possession issued. The Civil Judge (Jr. Divn.)/Rent Controller dismissed the objections with special costs of Rs. 1000/- . Noticing the above facts, the appeal filed before the Appellate Authority-cum-Addl. District Judge, Kapurthala has been dismissed.