DEVINDER SINGH QAUMI Vs. BRIGADIER KULWANT SINGH NIJJAR

JUDGEMENT

(1.) This revision has been filed against the order dated 11.12.2015 declining to implead the petitioner as a party. The case of the petitioner is that he along with his deceased brother had jointly taken the house on rent though they were living separately in the same but when the respondents filed a petition for eviction he was not impleaded. The trial Court has declined his application and hence he is before this Court.

(2.) The contention of the learned counsel for the petitioner is that the Rent Controller could not have decided this issue without considering the evidence of both the parties on this ground and this order has caused great prejudice to him.

(3.) Learned counsel for the respondents-landlord on the other hand state that this is a ploy to further delay the proceedings where a serving army officer is seeking to get his house vacated and actually the petitioner was never a tenant and the house had been given only to the brother of the petitioner.