CHARANJIT KAUR Vs. PARAMDEEP SINGH

JUDGEMENT

(1.) Briefly stated, facts of the case are that petitioner Paramdeep Singh had brought a petition under Sec. 13 of the East Punjab Urban Rent Restriction Act (hereinafter referred to as the Act) against Avtar Singh - tenant for his eviction from the demised shop forming part of House No.595 opposite Gurudwara Kashmirian, Tripuri Town, Patiala, on the ground of respondent-tenant being in arrears of rent w.e.f. 1/1/2014 to 1/1/2017. That petition was allowed ex-parte by Rent Controller, Patiala. Ms.Charanjit Kaur wife of Avtar Singh tenant had filed an application under Order 1 Rule 10 CPC in the rent petition, which was declined. She had filed a revision petition against that order, which was also rejected. She had filed an application under Sec. 31 of Punjab Relief Indebtness Act for depositing a sum of Rs.86,400.00 as arrears of rent w.e.f. 1/1/2014 to 1/1/2017. Notice of that application was given to petitioner/landlord, who did not accept that amount. Charanjit Kaur had then preferred third party objections before the Executing Court of Rent Controller, Patiala, where the petitioner/landlord had filed an application for execution of the ejectment order to get possession of shop in question. Those objections were dismissed by the Executing Court vide impugned order dtd. 18/2/2021. For ready reference, the operative part of the order is being reproduced as under:

(2.) This order left the applicant aggrieved and she has approached this Court by way of filing the present revision petition, notice of which was issued to respondents and respondent No.1 has put in appearance through counsel.

(3.) I have heard learned counsel for the parties besides going through the record and I find that the present revision petition is absolutely without any merit.