RAMDEV YADAV Vs. DR. B.K. SINGH

JUDGEMENT

(1.) Heard Sri Anurag Khanna, learned Senior Counsel assisted by Sri Nipun Singh, learned counsel for the revisionist and Sri Ravi Kiran Jain, learned Senior Counsel assisted by Sri Amitabh Agarwal, learned counsel who has appeared for the opposite party.

(2.) The challenge in the present revision is to an order dated 11 Dec. 2015 in terms of which the court below has proceeded to allow the application of the plaintiff-opposite party in exercise of powers conferred by Order 15, Rule 5 of the Code of Civil Procedure (CPC) and the right of defence of the defendant-revisionist has been struck off.

(3.) A suit for eviction and arrears of rent came to be instituted by the plaintiff-opposite party against the defendant-revisionist which is registered as Suit No. 14 of 2013.