LAWS(P&H)-2023-3-126

NIRMAL SINGH Vs. KULWANT SINGH

Decided On March 28, 2023
NIRMAL SINGH Appellant
V/S
KULWANT SINGH Respondents

JUDGEMENT

(1.) The present revision petition has been preferred by the tenantpetitioner against the order dtd. 9/9/2014 whereby the application under Order IX Rule 13 of the Code of Civil Procedure, 1908 was dismissed by the Rent Controller.

(2.) Before adverting to the merits of the case, a few facts relevant to the present lis need to be noted. The landlord-respondent herein filed an eviction petition on 19/11/2008 under Sec. 13 of the East Punjab Urban Rent Restriction Act, 1949 (hereinafter referred to as the 'Punjab Rent Act') seeking eviction of the tenant-petitioner from the tenanted premises i.e. Private No.2, Plot No. 9, situated in Rishi Vihar, Ganda Singh Wala, Majitha Road, Amritsar on the ground of non-payment of rent and for bonafide personal necessity of his son, Tejpal Singh. The tenant-petitioner appeared and filed his written statement in which the relationship of landlord and tenant was admitted and he further admitted having been inducted in one shops at a monthly rent of Rs.1250.00 w.e.f. 1/3/2000. All other allegations were denied. The Rent Controller assessed provisional rent to the tune of Rs.1250.00 per month w.e.f. 1/12/2007 to 16/4/2010 and the case was adjourned to 20/5/2010 for payment of provisional rent as assessed. It is the case set up by the tenant-petitioner that the counsel wrongly noted the date as 20/7/2010 and hence did not appear on 20/5/2010 and an ex-parte eviction order came to be passed on 20/5/2010. On 20/7/2010, since the case was not listed, an enquiry was made by the clerk of the counsel who then discovered that the case had been decided ex-parte and an ex-parte eviction order had been passed on 20/5/2010. Immediately thereafter an application was filed under Order IX Rule 13 read with Sec. 151 CPC for setting aside the ex-parte eviction order dtd. 20/5/2010. A reply was filed by the landlord-respondent. Vide order dtd. 9/9/2014 (Annexure P-1) the application for setting aside the ex-parte eviction order was dismissed. Against the order dtd. 9/9/2014, the tenant-petitioner filed an appeal before the Appellate Authority who allowed the appeal vide order dtd. 4/3/2015 and set aside the order dtd. 9/9/2014. Aggrieved by the same, the landlord-respondent preferred CR No.2628 of 2015 in this Court and vide order dtd. 9/7/2018 the order dtd. 4/3/2015 passed by the Appellate Authority was set aside holding that the Appellate Authority did not have the jurisdiction to decide the appeal as the order passed by the Rent Controller refusing to set aside the ex-parte eviction order was not amenable to appeal and at best could have been challenged in a revision petition before this Court. Hence, the present revision petition against the order dtd. 9/9/2014.

(3.) Learned counsel for the tenant-petitioner would contend that by a totally non-speaking order, the application under Order IX Rule 13 CPC has been dismissed by Rent Controller. Learned counsel for the tenantpetitioner would further contend by referring to the order dtd. 4/3/2015 (Annexure P3) passed by the Appellate Authority that issues were framed by the Rent Controller and evidence was also led, however, without referring to the evidence and without there being any discussion, by a totally nonspeaking order, the application has been dismissed.