SANTOSH KUMAR Vs. SANTOSH RANI

JUDGEMENT

(1.) Challenge in the present revision petition is to the order dtd. 10/10/2024 vide which the eviction petition filed by the respondent has been allowed and the present petitioner has been directed to vacate and hand over the possession of the premises in question. Challenge is also the judgment dtd. 13/1/2025 passed by the Appellate Authority vide which the appeal filed by the present petitioner has been dismissed.

(2.) Learned counsel for the petitioner has submitted that the petitioner is now ready to pay the rent and has submitted that the impugned orders be set aside and the petitioner be granted one more opportunity to pay the rent due.

(3.) This Court has heard the learned counsel for the petitioner and has perused the paper book and finds that the impugned orders have been rightly passed and deserve to be upheld and the present petition being meritless, deserves to be dismissed for the reasons stated hereinafter.