GIRDHARI LAL Vs. LEELA KRISHAN

JUDGEMENT

(1.) THE challenge in revision here is to the refusal of the rent controller to permit the petitioner Girdhari Lal to be impleaded as a party to the ejectment petitions filed by Leela Krishan against the tenant-Lachhman Dass Amir Chand.

(2.) LACHHMAN Dass and Amir Chand were originally tenants under Mangal Sain. It is after the death of the said Mangal Sain that a contesst has now arisen with regard to succession to him between Leela Krishan who has filed petitions for ejectment against Lachhman Dass and Amir Chand and Girdhari Lal who seeks to be impleaded as party to these proceedings on the plea that he is in fact the successor-in-interest of the said Mangal Sain.

(3.) LEELA Krishan seeks the ejectment of Lachhman Dass and Amir Chand on the ground of non-payment of arrears of rent. It is the plea of both these tenants that they have paid the rent to Girdhari Lal. Girdhari Lal claims to be the adopted son of Mangal Sain and thus entitled to succeed to his property. A registered will of September 16, 1979 has been set up by him in this behalf. Further, Girdhari Lal has brought on record photo copies of several receipts issued by him in favour of the tenants which pertain to the period during the life time of Mangal Sain.