VASDEV Vs. RAM LILA SABHA, KARNAL

JUDGEMENT

(1.) This petition for revision is directed against the decision of the Appellate Authority dismissing

(2.) The Rent Controller passed an ex parte eviction order. An application was made to it to set it aside. That application was rejected. An appeal against this order was taken to Appellate Authority and has been dismissed on the short ground that it is not competent. The Appellate Authority has relied on two decisions of this Court for its view : Lakhi Ram v. Sagar Chand and another,1963 PunLR 691 and Ratan Singh v. Harblas,1970 PunLR 926. Both these decisions support the view taken by the Appellate Authority.

(3.) Mr. Mani Subrat Jain, learned counsel for the petitioner, contends that the Rent Controller is not a persona designata but is a court and, therefore, any decision of a court is appealable. For this he relies on Smt. Vidya Devi v. Firm Madan Lal-Prem Kumar, 1971 73 PunLR 61. I am unable to agree with this contention of the learned counsel. The decision in Vidya Devi's case is on its own peculiar facts and does not lay down the proposition contended for.