(1.) THIS revision petition has been admitted to D.B. as there is a conflict of opinion expressed in different Single Bench judgments of this Court, on a question of law. The question of law can be stated as follows :-
(2.) WE may notice the relevant facts to illustrate how the question of law involved in this revision petition arises.
(3.) DURING the pendency of the petition, Sudhir Kumar died. He was survived by his widow Reenu Bala, daughter Amar Lata wife of Jagdeep Chander and son Master Dhruv Kumar (minor). The demised premises had been given on rent to Khushi Ram son of Mula Ram, who had two brothers, Girdhari Lal and Murari Lal. Khushi Ram died on 15.12.1983, leaving behind Krishna Devi, his widow who also died on 29.7.1993. Girdhari Lal died on 26.8.1995 and was survived by his widow Raksha Rani and son Viney Kumar. Murari Lal also died on 18.7.1998. He is survived by Naresh Kumar and Ramesh Kumar. The Rent Controller decided the Eviction Petition on 31.5.1989. The Eviction Petition was accepted and an order of eviction was passed in favour of the landlords and order of the Rent Controller (sic) by filing MCA No. 11 of 31.7.1989 before the Appellate Authority. By judgment dated 9.12.1997, the Appellate Authority upheld the findings recorded by the Rent Controller and ordered the eviction of the tenants. The tenants, namely, Murai Lal, Raksha Rani (widow of Girdhari Lal) have filed this Revision Petition challenging the judgment of the Rent Controller dated 31.5.1989 and the judgment of the Appellate Authority dated 9.12.1997.
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