Ujagar Singh, J.@mdashThe revision petitioner moved an ejectment application against his tenant-respondent, seeking his eviction from the premises in question, on the ground that the petitioner''s father was the landlord and Mori Ram father of the respondent was the tenant. After the death of Chhajju Ram father of the petitioner and father of the respondent Moti Ram, both the parties claimed inheritance and their status. Rent application (No. 15 of 22.7.1985) was being tried on merits. As the view of the courts changed from time to time on interpretation of statutes, the apex court pronounced that even statutory tenancy was heritable. In this view of the matter, all the legal representatives of Moti Ram (deceased) tenant inherited the tenancy held by him. Although the respondent did not raise this plea that the other legal representatives of Moti Ram were necessary parties as legal representatives of the original tenant, but in case this application is decided in favour of the landlord, the remaining legal representatives of Moti Ram can certainly resist delivery of possession in pursuance of the possible eviction order. To shorten litigation, the applicant wanted to add the remaining legal representatives so that the whole controversy between the parties may be decided. After the remaining legal representatives are made parties, they are not expected to raise any other question which has not arisen so far. Even if some other objection is raised, it can be safely decided on the evidence already recorded. In any case if the occasion arises, the same can be disposed of after recording any other evidence. This will bring to an end the whole controversy instead of having another round of litigation.
2. Keeping the above circumstances in view, it will be in the interest of justice that the amendment sought for is allowed. I, therefore, accept this revision petition after setting aside the impugned order. However, since the revision petitioner has been negligent in seeking this amendment after delay of about two years, he is burdened with costs of Rs. 200/- payable to the respondent before allowing him to lead fresh evidence, if any.
3. The parties are directed to appear before the Rent Controller on the 4th day of April, 1989.
