SHIV CHARAN KAUR ADVOCATE Vs. SURJIT KAUR

JUDGEMENT

(1.) The present revision petition has been filed by Shiv Charan Kaur and another, hereinafter described as the petitioners, directed against the order passed by the learned Rent Controller, Chandigarh dated 13.10.1998.

(2.) The relevant facts are that respondent Surjit Kaur had filed eviction application in the year 1986, against the petitioner. An order of eviction was passed. It was upheld by the Appellate Authority in the year 1988. Revision petition was also dismissed.

(3.) An application has been filed on behalf of the petitioners that respondent Surjit Kaur and died. She was the owner of the property and was living abroad. One of her close relatives, namely Surinder, had informed in this regard. Harjit Kaur was acting as her attorney and, therefore, with the death of the respondent the power of attorney had ceased to exist. Reply was filed to the said application. It was insisted that the respondent is the owner of the house. The assertion that Surjit Kaur had died was denied. The learned Rent Controller acting on the affidavit of Harjit Kaur held that the respondent is still the owner and is alive. The objections were dismissed.