S. SADHU SINGH Vs. COL. AVNISH SHARMA

JUDGEMENT

(1.) THIS revision petition is directed by the tenant against the order dated 20th April, 2009 passed by the Rent Controller, Chandigarh whereby his application, purportedly under Order 7 Rule 11 CPC "for dismissal of the application for ejectment dated 24th January, 2009 or in the alternative for grant of permission to defend the application for ejectment", has been dismissed and an order of eviction has been passed under Section 13-A of the East Punjab Urban Rent Restriction Act, 1949, as is applicable to U.T., Chandigarh.

(2.) THE facts may be noticed briefly.

(3.) BEFORE adverting to the facts of the case in hand, a brief reference to the newly added provisions, namely, Sections 13-A and 18-A along with Schedule-II of the Act may be made.