SHAKUNTALA DEVI Vs. SURINDER KUMAR

JUDGEMENT

(1.) ORDER

(2.) THIS revision arises out of the judgment of the Appellate Authority (II) under the H. P. Rent Control Act, 1971 in case No. 13-S/ 14 of 1987/88 decided on 1-6-1988 as a Civil Misc. Appeal. By this judgment, the appellate authority allowed the prayer of the landlords (hereinafter to be referred to as the respondents) u/ O. 23, R. 1, C.P.C. thereby permitting them to withdraw the petition with permission to file a fresh petition on the same cause of action. The tenants (hereinafter to be referred to as the petitioners) feel aggrieved by this judgment and, therefore assail the same by this revision petition.

(3.) THIS matter was taken to the Appellate Authority where an application under O. 23, R. 1, C.P.C. was filed by the respondents and the same was allowed after giving full hearing to the contesting parties. The petitioners have a grievance against this decision and, therefore, they challenge the propriety and legality of the same by way of this petition.