SUKHBIR SINGH Vs. MANSA RAM

JUDGEMENT

(1.) THIS revision petition is against the order of Rent Controller dated 25-1-i992 whereby the petitioner's application for setting aside exparte eviction order dated 24-7-1989 has been dismissed.

(2.) THE case of the petitioner is that he learnt about this ex-parte order on 13-10-1989 and so filed the application. He further averred that as soon as he learnt about the ex-parte order, he came to the Court, applied for certified copy of the impugned order and after perusing the various interim 'orders passed by the Court, filed a petition for setting aside the ex-parte order on the ground that no proper service has been effected upon him in the rent application

(3.) RESPONDENT Mansa Ram put in appearance, filed reply and controverted all the averments made by the applicant. He further pleaded that applicant Sukhbir Singh did not appear as he had no money to tender in the pending rent application.