Kimti Lal Vs. Jaswinder
Kaur(N.R.I) [2009] INSC 1050 (13 May 2009)
Judgment
CIVIL APPELLATE
JURISDICTION CIVIL APPEAL NO.3546 OF 2009 (Arising out of S.L.P. (C) No.1590 of
2008) Kimti Lal ...Appellant(s) Versus Jaswinder Kaur (N.R.I.) ...Respondent(s)
O R D E R
Leave granted.
Heard learned counsel
for the parties.
The application filed
by the appellant under Section 13-B of the East Punjab Urban Rent Restrictions
Act, 1949 for grant of leave to contest the landlord's prayer for eviction was
dismissed by the Rent Controller on the ground that the same was barred by
time. The High Court dismissed the revision petition filed against the order of
the Rent Controller. Hence, this appeal by special leave.
Having heard learned
counsel for the parties and perused the application filed by the appellant, we
are of the view that in the facts and circumstances of the present case, the
Rent Controller should have granted leave to the appellant to contest the
petition filed by the landlord.
Accordingly, the
appeal is allowed, impugned orders are set aside and leave is granted to the
appellant to contest the eviction petition filed by the respondent. Eight ...weeks'
time is allowed to the appellant to file written statement. The Rent Controller
is directed to dispose of the main petition within a period of six months from
the date of receipt/production of copy of this order.
......................J.
[B.N. AGRAWAL]
......................J.
[G.S. SINGHVI]
......................J.
[DR. B.S. CHAUHAN]
New
Delhi,
May
13, 2009.
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