RAM PAL AND OTHERS Vs. PREM CHAND JAIN

JUDGEMENT

(1.) This revision petition is against the order of the Add1. Senior Sub Judge, Gohana, whereby the application filed by the petitioners under Section 151 of the Civil Procedure Code for review of the order Dated 4.6.1990 was dismissed.

(2.) Briefly put, the respondent filed an application under Section 13 of the Haryana Urban (Control of Rent and Eviction) Act, 1973, to recover the arrears of rent etc. The petitioners (respondents in the rent application put in appearance but did not tender any rent within the stipulated period. Not only this, a number of opportunities were granted to them to file reply to the application. Last opportunity was granted to the petitioners for filing reply subject to payment of Rs. 50/- as costs. Even on that date neither the costs were paid nor the reply was filed, so their evidence was closed vide order of the Court dated 4.6.1990.

(3.) It is against this order that the petitioners filed an application under Section 151 of the Civil Procedure Code for reviewing the order. The trial Court after taking into consideration the various opportunities granted to the petitioners to file reply to the petition, found no merit in this application and consequently dismissed the same.