RIKHI RAM AMAR NATH Vs. CHAMBA MAL BHAGRA

JUDGEMENT

(1.) By way of this Civil Revision, the petitioner has prayed for the following reliefs:-

(2.) Brief facts necessary for the adjudication of the present petition are as under:-

(3.) The respondents herein filed an application, under Order 22, Rule 3 read with Section 151 of the Code of Civil Procedure Code, before learned Rent Controller, Shimla, District Shimla, H.P., for impleading them as legal representatives of the deceased landlord. It was mentioned in the application that petitioner/landlord (Chamba Mal Bhagra) had expired on 24.10.2018. The deceased (Shri Chamba Mal Bhagra), vide Will dated 03.10.2018 had bequeathed the rented accommodation in favour of the applicants, i.e. his grand-sons, to succeed his estate, which was in possession of the respondents. As per the applicants, as they had stepped into the footsteps of the deceased/landlord and had become owners of the property in question, they prayed for their impleadment as legal heirs of the deceased/landlord.