HARVINDER SINGH Vs. SATWANT KAUR

JUDGEMENT

(1.) The hearing of the case is being held through video conferencing on account of restricted functioning of the Courts.

(2.) Through this revision petition, the landlord assails the correctness of the order passed by the learned Rent Controller on 19/11/2019.

(3.) A petition filed under Sec. 13 of the East Punjab Urban Rent Restriction Act, 1949, seeking eviction of the respondents filed in the year 2008, is still pending. The petitioner's opportunity to lead further evidence was closed on 20/11/2013. Thereafter, on an application for recall of order dtd. 20/11/2013, the learned Rent Controller permitted the petitioner to lead further evidence vide an order dtd. 8/1/2014. The petitioner tendered affidavit in lieu of examination-in-chief and was cross-examined on two different occasions. However, subsequently in the revision petition, the order dtd. 8/1/2014 was stayed and, thereafter, it was set aside on 9/5/2019. Now, the Court has dismissed the application for recall of the order dtd. 20/11/2013 and has refused to grant any permission to thepetitioner to lead any evidence. It has been noticed that the petitioner claiming to be a Non-resident Indian (NRI), has filed the petition on the ground of bona fide personal necessity. The petition remains pending for a period of 14 years.