HARBHEJ SINGH Vs. DARSHAN MOUDGIL

JUDGEMENT

(1.) THIS revision petition is directed against the order of Civil Judge (Junior Division), Ludhiana, dated 03.4.2010, by which application of the Petitioner filed under Order 9 Rule 13 of Code of Civil Procedure, 1908 (for short, 'CPC'), for setting aside the ex -parte judgment dated 31.5.2007, was dismissed.

(2.) ONLY grievance raised by learned Counsel for the Petitioner is that the Court below has dismissed his application without affording an opportunity to lead evidence on the basis of his pleadings. On the contrary, learned Counsel for the landlord/Respondent has submitted that a petition under Section 13B of the East Punjab Urban Rent Restriction Act, 1949 (for short the Act'), was filed in which the tenant had appeared on 2.6.2006 as per the order recorded by the learned Rent Controller, which is reproduced below:

(3.) ON 18.7.2006, second order passed is as under: