RAM PYARI Vs. RAM DULARI

JUDGEMENT

(1.) CM APPL.25752/2015 (exemption)

(2.) THIS is a revision petition filed by the petitioner against the order dated 24.04.2015 by virtue of which leave to defend of the petitioner was dismissed and an order of eviction was passed.

(3.) THE main contention of the learned counsel for the petitioner is that the respondent -landlady has not given the details of the complete accommodation available to her. It is his case that the respondent -landlady has one room set each available on the first floor, second floor and third floor and also one shop on the ground floor, therefore, keeping in view the requirement of the respondent and her family, the accommodation which is available with her is more than sufficient to meet her requirement. It has been stated that because of this reason, the petitioner ought to have been given the leave to defend to contest the matter.