PARDEEP KUMAR SHARMA Vs. GURBAX SINGH

JUDGEMENT

(1.) THIS revision petition is directed by the tenants against the order dated 21.02.2009 passed by the Rent Controller, Moga, whereby their application for leave to contest in an eviction petition under Section 13-B of the Punjab Urban Rent Restriction Act, 1949, has been dismissed and consequential eviction order has been passed.

(2.) THE counsel for the petitioner-tenants points out that in their application for leave to contest, the petitioners have specifically raised an objection regarding the NRI status of the respondent out that even a copy of the passport has been attached by him with the eviction petition.

(3.) NO further elaborate discussion is required to be made as it may unnecessarily cause prejudice to either of the parties.