Punjab-Haryana High Court
Sarabjit Kaur vs Tarsem Lal on 3 November, 2008
Author: Kanwaljit Singh Ahluwalia
Bench: Kanwaljit Singh Ahluwalia
In the High Court of Punjab and Haryana, at Chandigarh.
Civil Revision No. 5969 of 2008
Date of Decision: 3.11.2008
Sarabjit Kaur
...Petitioner
Versus
Tarsem Lal
... Respondent
CORAM: HON'BLE MR. JUSTICE KANWALJIT SINGH AHLUWALIA.
Present: Mr. Inder Jeet Sharma, Advocate
for the petitioner.
Kanwaljit Singh Ahluwalia, J. (Oral)
The petitioner is aggrieved against the order passed by learned Rent Controller on 25.7.2008 whereby provisional rent was assessed.
The order is interim in nature. The parties shall get fair opportunity to adduce evidence for determination of the rent. Therefore no interference is called for while exercising revisional jurisdiction by this Court.
Hence, there is no merit in the present revision petition and the same is dismissed.
(Kanwaljit Singh Ahluwalia) Judge November 3, 2008 "DK"