CHANDU LAL AND ANOTHER Vs. DARSHAN KUMAR

JUDGEMENT

(1.) In proceeding for ejectment of the tenants on the ground of non-payment of rent, the rent controller, on the report of the process- server, that the tenants had refused to accept service, ordered that they be proceeded against ex-parte.

(2.) Later, when moved for setting aside this order, the rent controller declined to do so holding that the tenants had failed to show good cause for it. It is this order that is now challenged in revision.

(3.) According to the tenants, the process-server never approached them nor did they ever refuse to accept service. It was also stated that they had not been given any copy of the application filed against them and that there was no affixation of any summons at their residence.