DEVRAJ Vs. SHISH RAM

JUDGEMENT

(1.) This civil revision petition filed by the petitioner invoking the supervisory jurisdiction of this Court under Article 227 of the Constitution of India, seeks setting aside of the orders dated 17.4.2013 (Annexure P-5) and 31.7.2012 (Annexure P-3) passed by Additional Civil Judge (Senior Division), Narnaul whereby application of the petitioner for impleadment as legal heir of plaintiff Smt. Jamna Bai was ordered to be decided by the court after receiving evidence from the parties on the issues framed in this behalf. This order of 31.7.2012 was sought to be reviewed by the petitioner claiming himself to be legal heir of the plaintiff, which petition for review was also dismissed on 17.4.2013 imposing costs of Rs.1,000/-.

(2.) Hearing to counsel for the parties while going through the paper book has been provided.

(3.) A petition under Section 13 of the Haryana Urban (Control of Rent and Eviction) Act, 1973 (hereinafter mentioned as the Act) filed by Smt. Jamna Bai widow of Remal Dass for eviction of tenant Shish Ram is pending adjudication before the Rent Controller, Narnaul. Landlady Smt. Jamna Bai is no more. Application for impleading him as legal representative of Smt. Jamna Bai was moved by the present petitioner claiming himself to be son of the landlady. Will dated 15.12.2003 from the landlady Smt. Jamna Bai has also been propounded in his favour by the petitioner averring testamentary succession.