RAJ KAUR Vs. SUKHDEV

JUDGEMENT

(1.) THIS revision petition is directed against the order dated 11.1.1999 vide which the Rent Controller, Amritsar allowed the application of the respondent for setting aside the ex-parte eviction order dated 8.4.1989 passed against him subject to payment of Rs. 100/- as costs.

(2.) COUNSEL for the petitioner has argued that after the eviction of the respondent from the premises in dispute, another tenant has been inducted. In my opinion, this is no ground for setting aside the impugned order. A party has a right to contest his case. If another person has been inducted as tenant in the demised premises, the respondent may avail the remedy available to him under the law, I do not find any illegality or material irregularity in the impugned order passed by the trial Court which may warrant exercise of revisional jurisdiction of this Court under Section 115 of the Code of Civil Procedure. The order passed by the trial Court is well reasoned and does not call for any interference.