YADAV SOOD Vs. DES RAJ ANEJA

JUDGEMENT

(1.) This revision petition is directed by the tenant whose application under Order 9, Rule 13 read with Sec. 151 Code of Civil Procedure for setting aside the ex-parte eviction order dated 16.8.2005 has been dismissed by the Rent Controller, Ludhiana, vide order dated 30.10.2007.

(2.) Though it is stated by counsel for the respondent-landlord that the possession of the demised premises has already been taken over in execution of the ex-parte ejectment order, nevertheless, counsel for the petitioner is right in contending that the revision petition still survives and requires consideration on merits.

(3.) The respondent-landlord had filed two eviction petitions bearing RA No.4 of 2001 and RA No.75 of 2003 against the petitioner tenant at different points of time. It appears that both the eviction petitions, in due course of time, were listed before the same ld. Presiding Officer.