TARLOK CHAND Vs. JAGTAMBA DEVI

JUDGEMENT

(1.) THIS revision petition has been directed against the order dated 30.12.2002 of learned Rent Controller, Kangra at Dharamshala, whereby the execution petition No. 2/98 filed by the petitioner -landlord was dismissed.

(2.) IN brief facts are that the petitioner herein had filed a petition for the eviction of the respondents with respect to the land measuring 280.57 square meters, comprised in Khasra No. 884, situated in Up -Muhal and Mauza Dharamshala on old Chhari road located in Ward No. 4 of Municipal Committee Dharamshala.

(3.) DURING the pendency of the petition Tulsi Ram and his wife Jagdamba Devi was brought on record, having succeeded to his tenancy.