SUSHILA DEVI Vs. PANKAJ KUMAR

JUDGEMENT

(1.) This petition is directed against the order of the trial Court dated December 17, 1983.

(2.) The respondent-landlord filed the application for ejectment of his tenant which was fixed on 17th December, 1983, for the evidence of the landlord-petitioner. However, the case was dismissed in default as no one appeared when the case was called. On that very day the tenant Sushila Devi filed an application that her counsel was present since 10 A.M. in the Court and was awaiting for his being called. Under these circumstances, she prayed, that their preference may kindly be noted. This application was disposed of by the Rent Controller with the following order :-

(3.) It is this order which has been challenged by way of petition in this Court.