PUNJAB AND SIND BANK Vs. SRI RAM PANJWANI

JUDGEMENT

(1.) HEARD the learned counsel for the parties.

(2.) BY the present revision under section 25 of the Provincial Small Causes Court Act, the revisionist has challenged the order dated 30.8.2003 passed by the District Judge, Hardwar rejecting the application under Order 9 Rule 13 for setting aside the ex parte decree.

(3.) BRIEFLY stated the facts giving rise to the present revision are that a S.C.C. suit was filed by the respondent no. 1 Sri Ram Panjwani for the eviction of the revisionist from the premises known as Punjab and Sind Bank, situated on the ground floor, Panjwani building, Birla Road, Jwalapur, Hardwar. The respondent no. 1 Sri Ram Panjwani filed a suit being S.C.C. Suit No.1 of 1992, stating therein that the revisionist defendant is the tenant on the premises in dispute @ Rs. 5,000/ - per month from 16.1.1984 in pursuance to the lease deed dated 14.1.1984. According to the plaintiff the rent was increased from 16.1.89 @ 15% and the same has become payable @ Rs. 5750/ - per month apart from the water charges.