GANESH PRASAD Vs. ASADULLA USMANI

JUDGEMENT

(1.) THIS petition is directed against two orders passed by XIII Civil Judge Class-II, Jabalpur in Civil Suit No.20-A/2009. One order is dated 5/2/2010 Annexure P/15 by which the right of the petitioner to file reply was closed. Another order is dated 17/2/2010 Annexure P/16 by which the defence of the petitioner was struck out. The petitioner has also challenged order dated 23/6/2010 by which an application filed by the petitioner seeking review of the order dated 17.2.2010 (Annex.P/16) was rejected.

(2.) FACTS in short necessary for just decision of the case are that the petitioner is a tenant of respondent. A suit for eviction against the petitioner is filed under Section 12(1)(a),(c) and (f) of the Madhya Pradesh Accommodation Control Act, 1961 (herein after referred to 'the Act').

(3.) THEREAFTER,the petitioner moved an application under Order 47 rule 1 C.P.C. Annexure P/7 seeking review of the order dated 17.2.2010. The petitioner filed a chart showing deposit of the rent by the petitioner before the trial Court along with photocopies of all the receipts. The trial Court considered this application and rejected it by the order dated 23.6.2010. These orders are under challenge in this petition.