KANWARJIT SINGH SANDHU Vs. KULVINDER KAUR

JUDGEMENT

(1.) THE Civil revisions bearing No.1963 and 1964 of 2009 are against the dismissal of applications filed by the tenant for stay of proceedings till the disposal of the civil suit instituted by the landlord to declare that the so-called lease deed executed by the landlord's power of attorney in favour of tenant was not valid.

(2.) THE contention of the tenant was repulsed by the Rent Controller on the ground that in the application for eviction under Section 13-B, the requirement was only the proof of the NRI status, the entitlement to file a petition as owner for five years prior to the filing of the petition and that the landlord is returning to India and no other matter falls for consideration.

(3.) THE civil revisions are dismissed subject the observations made above. Petition dismissed.