- (1.) Leave granted.
(2.) This appeal is directed against judgment and order dated 7.5.2013, passed by the High Court of Punjab and Haryana in Civil Revision No. 5330 of 2002 (O & M) whereby said Court has dismissed the revision.
(3.) Briefly stated, the factual matrix of the case is that Rana Shiv Gopal Singh and Rani Amarjeet Kaur filed petition Under Section 13 of Haryana Urban (Control of Rent and Eviction) Act, 1963 (Act 11 of 1973) for ejectment of Krishan Lal from the premises in question, i.e., House No. 8603-5, New No. 542, Block No. 6, Ambala City. After death of Rana Shiv Gopal Singh and Rani Amarjeet Kaur, present Appellants were substituted as their legal heirs in the proceedings, and after death of Krishan Lal, present Respondents were impleaded as his legal representatives.;