NEELAM SHARMA Vs. KARAM SINGH WALIA

JUDGEMENT

(1.) Heard.

(2.) Appeal is admitted.

(3.) Having heard the pros and cons on the final merits, as advanced by the learned Counsels of the parties, it transpires that a SCC Suit 46/2015 was instituted on 8.9.2015 with the averment that the tenant was in arrears of rent, so, he is liable to be evicted. The date 16.10.2015 was fixed in the said suit for filing the written statement and for final hearing as well. On such date, the defendant was shown to have been served, but he did not turn up. At the same time, the file was also transferred to the Court of Additional District Jude fixing the date 17.11.2015.