LAWS(SC)-2018-9-131

P S AYUB Vs. ASIF JAGIRDAR

Decided On September 28, 2018
P S Ayub Appellant
V/S
Asif Jagirdar Respondents

JUDGEMENT

(1.) Leave granted.

(2.) The respondent has filed Civil Suit bearing O.S. NO.25571/2012 for eviction on the ground: (i) Future payment of rent; (ii) Termination of tenancy.

(3.) In the said suit, the appellant herein did not appear and the suit was decreed ex-parte on 4th February, 201 The appellant herein has filed an application, Misc. Petition No.25164/2013, under Order IX Rule 13 C.P.C. and the same was also dismissed vide order dated 24th November, 2016 on the ground that the appellant has not shown sufficient reason for his non-appearance.