DARSHAN LAL Vs. RAVI BHALLA AND OTHERS
LAWS(P&H)-2016-8-21
HIGH COURT OF PUNJAB AND HARYANA
Decided on August 24,2016

DARSHAN LAL Appellant
VERSUS
Ravi Bhalla And Others Respondents

JUDGEMENT

SURINDER GUPTA, J. - (1.)This revision petition is directed against Order dated 31.03.2016 passed by Appellate Authority, Amritsar under the East Punjab Urban Rent Restriction Act whereby appeal filed by respondent no. 1- Ravi Bhalla was accepted and order dated 10.07.2014 passed by Rent Controller, Amritsar, dismissing the petition filed by respondent no. 1 seeking ejectment of revision-petitioner from the demised premises on the ground that there exists no relationship of landlord and tenant between parties, was set aside and case was remanded to Rent Controller to decide the same on merit as per law.
(2.)Admittedly, revision-petitioner is tenant in the demised premises and the premises was (earlier) owned by Amritsar Improvement Trust. As per respondent no. 1, Improvement Trust had sold the demised premises vide conveyance deed dated 10.01.1997 (Mark A-5) to Chatar Singh and Dalip Singh, who further sold it to different persons and ultimately respondent no. 1-Ravi Bhalla purchased the same.
(3.)Revision-petitioner has contended that Improvement Trust continued to be owner of suit property, which does not vest in respondent no.1. Learned counsel for revision-petitioner while referring to statement of RW-1 Sunil Sharma, an employee of Improvement Trust, has argued that he has stated that title of suit property still vests in the Improvement Trust, as such, there is dispute of title inter se respondent no. 1 and Improvement Trust. Where there is conflict of title, it is always relevant to direct parties to get their title decided from Civil Court. He has further argued that sale deeds executed by Improvement Trust in favour of Chatar Singh and Dalip Singh are void in view of resolution of the Trust bearing no. 112 dated 25.06.1985 (Annexure A-1), whereby plot allotted to Chatar Singh and Dalip Singh was resumed.


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