JAGDISH CHAND Vs. VED PARKASH PURI

JUDGEMENT

(1.) THIS revision petition is against the order of the Rent Controller dated 10.5.1994 rejecting the petitioner's application filed under Order 9 Rule 8 of the Code of Civil Procedure (for short 'the Code') for setting aside the ex-parte order dated 5.2.1993.

(2.) BEFORE examining the contentions raised by the petitioner seeking reversal of the order passed be the Rent Controller, it would be appropriate to keep in view the broad facts leading to the present petition.

(3.) THIS application was contested by the landlord. In reply, it was averred that due service had been effected upon the petitioner on 28.1.1993 for 1.2.1993. Other contentions made in the petition were denied. It was accordingly prayed that the petition deserves to be dismissed and the same may be dismissed accordingly.