NIRANJAN KUMAR Vs. POONAM CHAWLA

JUDGEMENT

(1.) BY this petition, the petitioner has assailed an order dated 3rd November, 2009 whereby an application of the petitioner under Section 151 CPC for allowing him to lead defence was dismissed. The brief facts necessary for disposal of this petition as stated by the trial Court are as under:

(2.) IT is submitted by the Counsel for the petitioner that since the petitioner had deposited the rent/user charges later on after taking liberty from the Court the petitioner was entitled to defend the suit.

(3.) THE order of the trial Court is within jurisdiction and I find no reason to interfere with the order. The petition is hereby dismissed.