PRAMOD KUMAR AGARWAL Vs. JAMUNA DEVI

JUDGEMENT

(1.) Heard Sri Anand Prakash Srivastava, counsel for the petitioner and perused the record.

(2.) S.C.C. Suit no. 24 of 2007 was filed by landlady Smt. Jamuna Devi for recovery of arrears of rent and ejectment of the petitioner from the accommodation in dispute.

(3.) According to the petitioner, service of notice and summons was manipulated and the court below vide its order dated 14.12.2007 deemed service of notice to be sufficient upon the petitioner and thereafter on the next date i.e. 10.1.2008, the aforesaid suit no. 24 of 2007 was ordered to proceed ex parte against the tenant petitioner. The suit was thereafter decreed ex party vide judgment and order dated 24.7.2008 by the court of District Judge, Varanasi who decided the suit in the capacity of Judge, Small Causes Court, Varanasi.