PARAMJIT SINGH Vs. TARA CHAND

JUDGEMENT

(1.) THIS petition is directed against the order of the Rent Controller, Gurgaon, dated May 15, 1985, whereby the application dated February 2, 1984, filed by the petitioners for bringing them on record as the legal representatives of Sardar Tirlok Singh, tenant, was dismissed.

(2.) TARA Chand, landlord, filed the ejectment application against the tenant Sardar Tirlok Singh in the year 1982. The said Sardar Tirlok Singh is said to have died on August 19, 1983. The aforesaid application was filed by the petitioners claiming themselves to be the sons of the deceased tenant and as such his legal heirs. It was contested on behalf of the landlord. The learned Rent Controller dismissed the said application on the ground that the same was barred by time. Dissatisfied with the same, they have filed this revision petition in this Court.

(3.) THE petitioners are entitled to be brought on the record as the legal representatives of the deceased tenant Tirlok Singh. However, they would be entitled to pursue the ejectment application from the stage when Sardar Tirlok Singh died.