RAM CHARAN Vs. RAVI BALA JAIN

JUDGEMENT

(1.) Defendant Ram Charan has filed the instant revision petition under Article 227 of the Constitution of India.

(2.) Respondent Ravi Bala Jain filed suit for possession of demised property by ejectment of defendant therefrom, alleging that the defendant was tenant in the disputed shop under the plaintiff. The suit was decreed ex-parte, vide judgment dated 14.01.1998 (Annexure P-1). The defendant- petitioner moved application dated 27.11.1998 (Annexure P-2) for setting aside the ex-parte judgment and decree dated 14.01.1998, alleging that the defendant was never served in the suit and the report of refusal was procured by plaintiff-respondent.

(3.) Plaintiff-respondent, by filing reply (Annexure P-3), opposed the aforesaid application and controverted the allegations of the defendant.