DAYA WANTI SHARMA Vs. DHARAMBIR KALA

JUDGEMENT

(1.) No one is present on behalf of the respondent despite the fact that the case has been called out twice.

(2.) Petitioner is aggrieved by the order dated 23.8.2008 by which the counter claim of the respondent had been allowed and as a consequence thereof the respondent was permitted to recover a sum of Rs.16,100/- from the petitioner alongwith interest at the rate of 7.05 % per annum.

(3.) The case of the petitioner is that he is landlord of the demised premises and he sought ejectment of the respondent on the ground of nonpayment of rent. During the pendency of the petition, the same was dismissed as withdrawn.