JAGDISH PRASAD Vs. KAMLA JAIN

JUDGEMENT

(1.) BY the impugned judgment, the leave to defend application of the respondent/tenant has been allowed inter alia on the following grounds: -

(2.) I have gone through the reply filed by the present petitioner/landlord to the application for leave to defend and I note that except stating that the contents of the application for leave to defend are wrong and denied no particulars whatsoever have been given.

(3.) IN view of the above, it is clear that there is no illegality in the impugned order granting leave to defend. The present petition is therefore dismissed, leaving the parties to bear their own costs.