Punjab-Haryana High Court
Kulwant Kaur vs Dr. Gian Singh Mann & Ors on 23 July, 2013
Author: Rakesh Kumar Garg
Bench: Rakesh Kumar Garg
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
CR No.4738 of 2012 (O&M)
Date of decision: 23.07.2013
Kulwant Kaur ......Petitioner(s)
Versus
Dr. Gian Singh Mann & ors. ......Respondent(s)
CORAM:- HON'BLE MR.JUSTICE RAKESH KUMAR GARG
* * *
Present: Mr. Ramesh Sharma, Advocate for the petitioner.
Mr. A.K Kalsy, Advocate for respondent No.1.
Rakesh Kumar Garg, J. (Oral)
The petitioner, who moved an application for being impleaded as respondent under Order 1 Rule 10 CPC in the eviction petition filed by respondent No.1 seeking ejectment of respondent No.2, has approached this Court under Article 227 of the Constitution of India assailing the order dated 19.7.2012 of the Rent Controller, Ludhiana, vide which her aforesaid application for impleadment has been dismissed on the ground that in the proceedings under the Rent Act, question of title cannot be decided.
Counsel for the petitioner has vehemently argued that since the petitioner has purchased the property vide registered sale deed dated 17.4.1989, she has a right to be impleaded in the eviction proceedings since respondent No.1 is not the owner of the premises in dispute.
However, counsel for respondent No.1 has produced before this Court the order dated 3.10.2012 passed in CR No.5856 of 2012 titled as "Kulwant Kaur vs. Rehumdin & ors., wherein similar application filed by the petitioner on the basis of the same sale deed dated 17.4.1989 was rejected.
Saini Pushpinder
Not only this, learned counsel representing respondent No.1 2013.07.25 10:58 I attest to the accuracy and integrity of this document High Court Chandigarh CR No.4738 of 2012 (O&M) -2- has also produced before this Court a judgment dated 21.5.2013 passed by Sh. Lavdeep Hundal, PCS, Civil Judge Junior Division, Ludhiana in Civil Suit No.78 of 16.5.2009 whereby suit filed by petitioner-Kulwant Kaur against the Gian Singh Mann (respondent No.1 in this petition) for permanent injunction restraining him from recovering the rent from the tenants (which includes respondents No.2 also), has been dismissed.
In view thereof, the continuation of the present petition is nothing but an abuse of process of law at the hands of the petitioner.
The present petition is dismissed with costs which are assessed at Rs.5,000/-.
Costs be deposited with the Punjab State Legal Services Authority, Chandigarh.
July 23, 2013 (RAKESH KUMAR GARG)
ps JUDGE
Saini Pushpinder
2013.07.25 10:58
I attest to the accuracy and
integrity of this document
High Court Chandigarh