MADAN GOPAL Vs. DIN DAYAL

JUDGEMENT

(1.) These miscellaneous applications have a background which is summarised hereafter.

(2.) There is a small shop on the Railway Road, Ambala City in the tenancy of Din Dayal respondent. It was owned by Dr. Madan Gopal. The settled rent was Rs. 15/- per mensem. Dr. Madan Gopal filed ejectment proceedings against the tenant on some grounds which are not relevant for the present purposes. He was unsuccessful in the first two Courts. Availing the law as it then stood, he filed a revision petition in the Court of the Financial Commissioner, Haryana, which was admitted. By the change of law, the revision petition was transferred to this Court was numbered as Civil Revision No. 1382 of 1979. During the pendency thereof, Dr. Madan Gopal died on 25-2-1981. Within a month thereof on 23-3-1981, Virender Pal Bhardwaj respondent No. 2 moved Civil Miscellaneous Application No. 1185-CII of 1981 seeking relief under O.XXII, R.3, Civil P.C., for being substituted/impleaded as a petitioner to the Civil Revision Petition. The averment in support thereof was that on the death of Dr. Madan Gopal, he was the sole legal representative left behind, being the only son. The said Civil Miscellaneous Application was allowed on 25-3-1981 supported, as it is, by an affidavit of Virender Pal Bhardwaj. Close to the heels of his being substituted as legal representative of Dr. Madan Gopal, the substituted petitioner Virender Pal Bhardwaj entered into a compromise with the tenant. Din Dayal on 21-4-1981. Thus, he moved Civil Miscellaneous Application No. 1558-CII of 1981 in this Court by filing the Compromise Deed, duly supported by his own affidavit as also the affidavit of Din Dayal. In terms thereof, the rent was increased from Rs. 15/- to Rs. 40/- per mensem and the tenant was permitted to make necessary repairs in the shop as these were termed to be minor repairs and the shop was conceded to be otherwise fit for human habitation. To support the petition, Virender Pal Bhardwaj appeared in person before J.M. Tandon J. and in the presence of the counsel for the tenant, the Revision Petition was dismissed as with drawn on the placement of the Compromise Deed on the file vide order dated 23-4-1981. The proceedings thus came to an end.

(3.) The present petition has been filed by Smt. Bimla Devi claiming herself to be the sole legal representative of Dr. Madan Gopal contending that the dismissal of the Revision Petition as withdrawn was on the basis of a fraud committed on false affidavits and concealing from the Court that she alone, being the daughter, was the sole legatee under a registered will executed by Dr. Madan Gopal. The relief sought is that the order dated 25-3-1981 permitting Virender Pal Bhardwaj to be impleaded as the sole legal representative and the order dated 23-4-1981 dismissing the revision petition as withdrawn be recalled and she be substituted as the legal representative.