SUKHESH CHAND GUPTA Vs. MADAN LAL

JUDGEMENT

(1.) Leave granted.

(2.) The appellant is aggrieved since two concurrent findings on default in payment of rent have been upset by the High Court on a petition filed under Article 227 of the Constitution of India. It is the case of the tenant that the defaulted rent had been sent by money order and it is the landlord, who refused to accept the money order.

(3.) There is no dispute that the case of money order was not set up before the trial court or before the first Appellate Court. That was set up only before the High Court.