AMAR NATH AND ANOTHER Vs. PREM NATH

JUDGEMENT

(1.) THIS revision has arisen in the following circumstances:

(2.) AS a result of the notice issued to the tenant judgment -debtor, he appeared before the Court on 28th November, 1970, which was the first date of hearing. He was assisted by a counsel. No written statement was filed on that date denying the allegation of the tenant being in arrears of rent or the landlords requiring the premises for their own occupation. Moreover, no offer of tender of arrears was made on that date. Instead an application headed as compromise was put in to the following effect:

(3.) THEREAFTER , the order of the Court is as follows: