NIRANJAN SINGH Vs. RATTAN CHAND

JUDGEMENT

(1.) Heard, the legal representatives were brought on record in the rent petition and the counsel for the LRs made a request to file written statement on behalf of the LRs. The Original respondent had already filed the written statement. The learned Rent Controller declined to accept the request of counsel for the L.R.s to permit him to file a fresh written statement on behalf of the L.R.s. It is stated by learned counsel for the petitioners that no written application was given in this regard.

(2.) The law on this point is already covered in the case of Major Rajbir Singh and Anr. v. Surinder Kaur and Ors., 1994 P.L.J. 464. It has been held therein as under :-

(3.) In view of the above settle law, this revision petition is without merit and deserves to be dismissed.