JASWINDER SINGH Vs. SANJOGTA NANDA

JUDGEMENT

(1.) THE petitioner-tenant has assailed the impugned order dated November 11, 1995, whereby the executing Court has rejected his objections.

(2.) THE facts of the case are that the respondent filed an ejectment petition against the tenant petitioner. The petitioner filed a petition seeking leave to defend, which was refused. There upon eviction petition was decided in accordance with law and order of ejectment was passed against the petitioner. When this ejectment decree was being executed, the petitioner submitted objections Annexure P-1. The landlord-respondent submitted reply Annexure P-2. The petitioner filed replication Annexure P-3. Rejecting the petitioner is, objections the executing Court passed the order Annexure P-4.

(3.) IN the reply filed to the objections the respondent has averred that against the ejectment order the petitioner filed revision before this Court, which was also dismissed.