DHAN SINGH Vs. PUSHKAR

JUDGEMENT

(1.) CM-6184-CII-2017 Application for placing on record the order dated 21.03.2015 as Annexure P7, whereby issues were framed and for exemption from filing certified copy of the same, is allowed, in view of the averments made in the application, duly supported by an affidavit. Same is taken on record. Office to append the same at appropriate place.

(2.) Challenge in the present revision petition, under Art. 227 of the Constitution of India, is to the order dated 09.12.2016 (Annexure P1), passed by the Rent Controller, Hodal, whereby the application for impleadment in the eviction proceedings, has been dismissed.

(3.) The reasoning given by the Rent Controller is that the present petitioners have moved an application on the ground that they are owners of the property and therefore, had prayed for being impleaded as party in the eviction petition titled as Pushkar son of Shri Ram Narain Vs. Pappu son of Shri Bhajan Lal. The Rent Controller, accordingly, held that in the eviction proceedings, complicated questions of title could not be decided and that the applicants could get the same decided by availing their appropriate remedy.