MOHANLAL Vs. SHANKARLAL

JUDGEMENT

(1.) HEARD finally with consent.

(2.) THIS writ petition under Article 227 of the Constitution of India is at the instance of defendant -tenant challenging the order of the trial Court dated 26.9.2014, whereby the petitioner's defence has been struck off on the ground of non payment of rent.

(3.) LEARNED counsel appearing for the petitioner submits that the petitioner has paid the entire rent and on account of the bona fide mistake, there was some default earlier in the payment of rent. He has placed reliance upon the judgment of this Court in the matter of Shashi Prabha Jain v. Achal Pradhan, reported in 1993 MPACJ 205 and in the matter of Jaibhai v. Mainabai, reported in 1992 MPACJ 458.