OM PARKASH Vs. SHANTI DEVI

JUDGEMENT

(1.) During the course of hearing, counsel for the petitioner was put a question as to whether in terms of the pleadings and contentions raised before the Court any licence/lease deed in favour of Shanti Devi was ever cancelled and then a fresh lease deed was issued in favour of the present petitioner ?

(2.) After the matter was heard at some length, the learned counsel for the petitioner fairly stated that such complicated question of title could hardly be decided much less finally by the Rent Controller. He says that he be permitted to withdraw the revision petition particularly when his grounds of eviction have been rejected by the Appellate Court and he will file a suit before a Court of competent jurisdiction in accordance with law.

(3.) Mr. S.C. Kapoor, learned Senior counsel appearing for the respondent submits that the question of title can only be determined by the civil Court but findings recorded by the Rent Controller with regard to relationship of landlady-tenant inter se between the parties, obviously have attained finality.