NAGWANT SINGH Vs. VED RAJ

JUDGEMENT

(1.) This revision petition is directed against the order of the Rent Controller whereby allowed the application of tenant for setting aside the ex -parte ejectment order dated August 2, 1985.

(2.) The Petitioner (hereinafter referred to as landlord) filed an application for ejectment from the disputed premises against the Respondent (hereinafter referred to as tenant). An ex -parte order of eviction was passed against the tenant on August 2, 1985. The tenant filed an application for setting aside the ex -parte order on the ground that he was not validly served and that the process serving agency made false report on the back of the summons in convenience with the landlord.

(3.) The landlord controverted the allegations made in the petition and raised preliminary objection that the application is time barred and that the tenant has delivered the possession. It was also denied that he got made false reports on the back of the summons in connivance with the process serving agency.