ABDUL HAFIZ Vs. RAM CHANDRA

JUDGEMENT

(1.) By means of present civil revision, the defendant-revisionist seeks to set aside the order dated 03.09.2015, passed by II Addl. District Judge / Judge, Small Causes Court, Roorkee, in SCC suit no. 22 of 2014, titled as Ram Chandra vs Hafiz, and to permit the revisionist to deposit the rent before the court below, after condoning the delay, at the rate of Rs. 800/- per month since the institution of suit by the plaintiff / respondent.

(2.) Heard learned counsel for the revisionist and perused the impugned order.

(3.) The main grounds taken up by the revisionist, in his civil revision, are being reproduced here-in-below, in his own words, as follows: