KRISHAN GARG Vs. KHUSHI RAM WADHWA

JUDGEMENT

(1.) This revision has been filed under Article 227 of the Constitution of India with a prayer for etting aside the order dtd. 21/8/2018 passed by the Rent Controller, Bathinda, whereby the application filed by the petitioners under Order 11 Rules 1 and 2 of the Code of Civil Procedure for serving interrogatories has been dismissed.

(2.) In brief, facts are that the respondents herein filed a petition under Sec. 13 of the East Punjab Urban Rent Restriction Act, 1949 against the predecessor of the petitioners for his ejectment from the shop, described in the head note of the petition, inter-alia on the grounds of nonpayment of rent and personal necessity of his son. It was stated that the shop was required for Yogesh Wadha son of respondent No.2, who wants to start a business of sale of gold, silver etc.

(3.) The petition was contested by the petitioner on the ground that the respondents are owners of various other commercial buildings and this fact has not been disclosed and since they have not come to court with clean hand, the petition deserves to be dismissed.