GAIN CHAND Vs. INDERJIT

JUDGEMENT

(1.) This revision is directed against the order of the executing Court dt. Jan. 19, 1984, whereby the objection petition filed on behalf of the judgment-debtor petitioner was dismissed.

(2.) The decree-holder Inderjit Aggarwal got an eviction order passed against his tenant Gian Chand Goel, judgment-debtor objector. The said order of the Rent Controller was maintained up to the Supreme Court. When the matter was pending before the Appellate Authority in appeal, the following order was passed :-

(3.) Learned counsel for the petitioner vehemently contended that no compensatory costs could be awarded by the Appellate Authority, as S.35-A of the Civil P. C. was not applicable, to the proceedings under the Rent Act. According to the learned counsel the imposition of compensatory costs was an order without jurisdiction and, therefore, the executing Court could go into the matter.