- (1.) Revisionist-petitioner in this revision petition brought by invoking supervisory powers under Article 227 of the Constitution of India, seeks setting aside of the order dated 16.10.2013 whereby Brij Mohan legal representative of deceased- respondent was allowed to be impleaded in the petition for ejectment.
(2.) In a petition under Section 13 of the Haryana Urban (Control of Rent and Eviction) Act, 1973 (hereinafter mentioned as the Act) on the death of tenant Smt. Savitri Devi on 4.2.2011, an application was moved inter-alia under Order XXII Rule 3 CPC for impleading legal representatives of tenant- respondent (since deceased). Giving names and details of legal representatives of the deceased tenant, respondent No.1 claiming to be son of the deceased-tenant and further that he was living with her even at the time of her death, had sought his impleadment as legal representative (hereinafter mentioned as LR) of respondent-tenant as well.
(3.) Notwithstanding the fact that names and addresses of 8 legal heirs of Smt. Savitri Devi (deceased tenant) had been furnished by respondent No.1 but only he as one of them (even though was already impleaded as respondent No.1) was impleaded as LR of Smt. Savitri Devi respondent No.2 since deceased.;