K V K AMARNATH Vs. LAKSHMIDEVAMMA

JUDGEMENT

(1.) BEING aggrieved by the order passed by the Court-below rejecting the objections filed by him as barred by limitation, the petitioner-tenant has filed the present revision petition challenging the correctness and legality of the impugned order.

(2.) THE petitioner-tenant was served with Court notice of the eviction petition filed by the respondent -landlord against him on 12. 10. 2002. On receipt of notice of the petition, the petitioner appeared through his counsel on 21. 10. 2002 and thereafter filed his objection statement on 10. 2. 2003. On presentation of the objection, the court-below took exception to the filing of the objection statement beyond the outer period prescribed in the Civil Procedure Code and rejected it. After rejection of the objection statement, the Court proceeded to record the evidence of the respondent-landlord. The present petition is preferred by the petitioner being aggrieved by the impugned order dated 26. 6. 2003.

(3.) I have heard the learned Counsel on both sides.