THAKUR DASS Vs. AMIT GUPTA

JUDGEMENT

(1.) THIS revision petition has been filed against order dated 21.11.2002, vide which, amendment in application for ejectment, filed by the respondents, was allowed by the appellate Court below in a pending appeal.

(2.) WHEN notice of motion was issued in this revision petition on 9.12.2002, only passing of final order by the Court below was stayed. Thereafter, revision petition was admitted on 14.10.2004 and interim order passed, on earlier date, was ordered to continue till further orders.

(3.) IT is apparent from the records that initially predecessor-in-interest of respondent Nos. 1 and 2 Mehar Chand, filed an application for ejectment, under Section 13 of the East Punjab Urban Rent Restriction Act, 1949, against the petitioner and respondent No. 3. In that application ejectment was sought on the following grounds :-