RAJINDER KUMAR GOYAL Vs. SOM NATH GARG

JUDGEMENT

(1.) Present revision petition is to set aside impugned order dtd.7/2/2023 (Annexure P-1) passed by Learned Rent Controller, Sangrur whereby application filed by Revisionist/tenant to amend reply claiming to plead subsequent events, was dismissed.

(2.) Succinct facts first.

(3.) Learned counsel for revisionist submits that once on the death of Som Nath Garg, his Legal representative was impleaded on the basis of a registered Will, thereby, excluding his own son Ajay Kumar Garg, there was no occasion for learned Rent Controller to implead said Ajay Kumar Garg {respondent No.1(ii) herein} as Legal representatives of Smt. Achri Devi. Especially, in view of the fact that Smt. Achri Devi during her lifetime executed a registered transfer deed of the demised premises in favour of her daughter Anjali Gupta {respondent No.1(i) herein} and she thus became the absolute owner to the extent of her mother's share. Moreover, said Anjali Gupta filed a civil suit for declaration, possession and permanent injunction against Ajay Kumar Garg and his son Samay Garg {respondent No.2 herein}.