MANJIT SINGH Vs. SANT SINGH

JUDGEMENT

(1.) This petition is directed against the judgment and order dated 28.9.2000 of the Additional Rent Control Tribunal in RCA No.500/2000 whereby the learned Judge has rejected the appeal of the petitioner arising from the order dated 27.5.2000 of the Additional Rent Controller.

(2.) Brief facts of the case as noted by the Additional Rent Control Tribunal are as follows:-

(3.) It is contended by counsel for the petitioner that the petitioner was incapacitated and, therefore, could not deposit the rent in time as directed by order dated 3.3.1999. He submits that his explanation ought to have been accepted and defence not struck off.