GOPAL DAS Vs. JAGDISH PRASAD AGARWAL

JUDGEMENT

(1.) THIS revision is filed by the plaintiff against an order dt. 5.4.2002 passed by Third Civil Judge Class II, Gwalior in case No. 26A/99 whereby the trial Court has closed the right of the appellant to verify the statement produced by the respondent.

(2.) THE facts of the case are that the appellant has filed a suit for ejectment against the respondent under section 12(1) of the VI P. Accomodation Control Act. The appellant filed an application under section 13(6) of the Act for striking out the defence of the respondent on the ground that he has not regularly deposited the rent.

(3.) IT appears from the impugned order that application under section 13(6) of the M.P. Accomodation Control Act is not decided by the Court and is pending. It is, therefore, directed that the Court shall verify the statement submitted by the defendant and find out whether he has deposited the rent as required by section 13 and then decide the application under section 13(6) of the M.P. Accomodation Control Act. With the aforesaid directions, this revision is disposed of.