SHAM SUNDER Vs. RAM DEVI

JUDGEMENT

(1.) AS per report of the Registry, service is complete. Despite the case having been called twice, nobody appeared on behalf of the respondent. Thus, there is no alternative with the court except proceed with the matter in accordance with law.

(2.) I have heard learned counsel for the petitioner at some length.

(3.) THE petition was contested by the respondent. Upon pleadings of the parties, the learned Rent Controller framed the following issues :-