RAJ KUMAR Vs. BRIJ LAL

JUDGEMENT

(1.) This petition is directed against the judgment dated 18.10.2002 of the Additional Rent Control Tribunal, Delhi whereby the learned Additional Rent Control Tribunal has set aside the order of the Additional Rent Controller dated 6.5.1995 whereby the Additional Rent Controller had dismissed the application of the respondent under Order 9 Rule 13 CPC. The application under Section 19 of the S.R.C. Act for re-entry had also been dismissed.

(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 Tribunal is wrong in holding there there was no refusal of service and that the A.D. Card could not have been in the court on 27.4.1982 when the same shows a stamp of 29.4.1982. He also submits that in addition to service by Registered Post serve had also been effected through the process server which was refused by Shri.Brij Lal.