KASHMIRI LAL CHAWLA AND ORS. Vs. ROHAN LAL

JUDGEMENT

(1.) The petitioners have invoked revisional jurisdiction of this Court under Article 227 of the Constitution of India seeking to set aside the order dated 30.10.2014 (Annexure P-5) passed by the Civil Judge, Junior Division, Chandigarh, whereby third party objections filed by the petitioners have been dismissed by the Executing Court.

(2.) The facts briefly stated are that respondent No.1 is owner of H.No.307, Milk Colony, Dhanas, UT, Chandigarh. Petitioner No.1 is brother-in-law of this respondent and petitioner No.2 is wife of petitioner No.1. Respondent No.2 is the son of the petitioners.

(3.) Respondent No.1 filed rent petition No.1013/2009 under Section 13 of the East Punjab Urban Rent Restriction Act, 1949 seeking eviction of respondent No.2 from the premises described as ground floor consisting of three rooms, two bathcum-latrine, kitchen and front and back courtyards of the aforesaid house No.307 on the ground that respondent No.2 was tenant of respondent No.1 vide rent note dated 10.09.2009.