JANARDHAN AND ORS. Vs. GIAN CHAND AND ORS.

JUDGEMENT

(1.) This revision petition, preferred by a set of landlords, raises rather an interesting question of Jurisdiction.

(2.) The landlords filed an application under Section 13 of the Haryana Urban (Control of Rent and Eviction) Act, 1973 (hereinafter referred to as the Act against the tenant and his alleged sub-tenants. At a stage which the Rent Controller considered to be belated, the landlords, filed an application for amendment of the petition. The prayer was declined. The order dealing the prayer is the subject matter of the present petition.

(3.) At the outset, a preliminary objection has been raised as to the maintainability of the revision petition. Reliance has been placed on two decisions of this court reported in Makhan Lal v. Ram Chand and others, 1978 2 RCJ 638, rendered by M.R. Sharma J. and Delhi Cloth and General Mills Co. Ltd, etc. v. Om Parkash,1981 2 RCR(Rent) 57176 rendered by I.S. Tiwana, J. to strengthen the objection. The objection is in this manner.