BON TON PLASTICS PVT. LTD Vs. RAMESH CHAWALA

JUDGEMENT

(1.) Hear Sri Divakar Rai Sharma, learned counsel for the revision- applicant and Sri Ashish Kumar Singh, learned Advocate appearing for the landlord-respondent.

(2.) This revision application is directed against the final judgment and decree dtd. 2/2/2022 passed by the Judge, Small Causes Court in the suit of landlord-respondents in S.C.C. No. 75 of 2013 for arrears of rent and ejectment.

(3.) It is an admitted position of fact between the parties that during pendency of the suit, the defence of the present petitioner was struck off under Order 15 Rule 5 CPC by the order passed by the trial judge on 31/5/2016 which was unsuccessfully challenged at a higher forum. Thus, there was no defence available to the trial court while it tried the suit of the landlord-respondents.