G.C.GARG, J. - (1.) THIS revision is directed against the order dated December 22, 1992 of the learned Rent Controller, Nabha whereby it was directed that the proceedings in eviction petition shall remain stayed till the question of title was decided by the civil court.
(2.) DEWAN Chand filed a petition seeking ejectment of the respondents from the house in question on the allegations that he purchased the house from the original owner vide registered sale deed dated July 23, 1977 and that respondents 1 and 2 were the tenants under the original owner. The alleged tenants filed reply. They took a stand that they were the owners of the house in question. Mohinder Paul, respondent No. 2 appeared as RW-4 in the eviction petition and stated that the house in question was their ancestral property which was once owned by Kishori Lal, uncle of his grant-father. Petitioner as also the respondents concluded their evidence and the eviction petition was at the stage of final arguments when the order under revision was passed by the learned Rent Controller saying that there existed a dispute about the question of title between the parties and that the eviction petition shall remain stayed till the question of title is decided by the civil court. It is in these circumstances, the landlord has filed this revision challenging the order of the Rent Controller.
(3.) LEARNED counsel for the parties have been heard.;