SANTOSH RANI Vs. AMBRISH SINGHAL

JUDGEMENT

(1.) Appellant-objector, through this execution second appeal has laid challenge to the judgment dtd. 7/9/2019, affirming the order of the Executing Court dtd. 17/8/2017, whereby her third party objections under Order 21 Rule 99 read with Sec. 151 CPC were dismissed.

(2.) Briefly, respondent No.1 filed an eviction petition under Sec. 13 of the East Punjab Urban Rent Restriction Act against respondent No.2 for ejecting him from the shop measuring about 6 x 18', duly mentioned in his eviction petition.

(3.) The learned Rent Controller, after holding trial and affording full opportunities to both the sides, ordered eviction of respondent No.2 vide order dtd. 29/4/2015.