RENU BALA Vs. SHARANJIT SINGH

JUDGEMENT

(1.) By way of present revision petition, challenge has been laid to an order dtd. 16/5/2023 passed by the Rent Controller Dasuya, whereby an application filed at the instance of petitioner-tenant, invoking Sec. 10 read with Sec. 151 of CPC for staying the proceedings in the eviction petition filed by respondents-landlord has been declined.

(2.) Briefly stating, an eviction petition came to be filed against the petitioner at the instance of respondents-landlord qua the demised premises i.e. a shop situated at Ward No.3 Aar Paar Market, Dasuya, District Hoshiarpur. In reply, the identity of the demised premises was disputed being shop No.430 and it was also submitted that the petitioner never remained as tenant over the sane and rather was owner thereof on the basis of adverse possession and a title suit in this regard was pending before the competent Civil Court.

(3.) Based thereupon, an application under Sec. 10 read with Sec. 151 CPC was filed at the instance of petitioner-tenant with a prayer for grant of stay of proceedings in the eviction petition. The prayer made at the instance of petitioner-tenant was opposed at the hands of respondents-landlord by way of filing reply.