NARINDER KUMAR SOOD Vs. RAKESH KUMAR VERMA

JUDGEMENT

(1.) BY way of present appeal challenge is to order passed by Additional District Judge, Ludhiana, vide which appeal filed by the respondents was allowed and the case was remanded back to the learned trial Court for re-hearing the matter after impleading Mr. Swaran Singh, as respondent in the application under Section 144 of the Code of Civil Procedure and after giving him opportunity of being heard.

(2.) THE facts in brief are that Mr. Rakesh Kumar Verma, who was tenant under Khushwanti Devi (now deceased) and represented by Shri Narender Kumar were ordered to be ejected by way of ex parte orders passed against him on 27.3.1981.

(3.) AFTER eviction of Mr. Rakesh Kumar Verma from the shop in dispute, Mr. Swaran Singh was inducted as a tenant on 5.3.1983. On an application moved by the tenant, Mr. Rakesh Kumar Verma, ex parte order of ejectment was set aside on 4.5.1983, which attained finality and accordingly, an application was moved by Mr. Rakesh Kumar Verma for restoration of possession under Section 144 of Code of Civil Procedure.