GOPAL KRISHAN AND ANOTHER Vs. MOHINDER SINGH

JUDGEMENT

(1.) This is a petition for revision filed on behalf of a tenant in ejectment proceedings under the East Punjab Urban Rent Restriction Act. The petitioners were served with the summonses to appear in the Court of the learned Rent Controller on Oct. 26, 1978. Instead of appearing on that date they appeared In the Court on Oct. 28, 1978. By that time ex parte proceedings had been ordered against them. They applied for setting aside of the ex parte proceedings on the ground that they had lost the summonses in original and forgotten the date of hearing. The learned Rent Controller has observed that he could not believe that the petitioners could have forgotten the date. In such an Important case. On these findings he dismissed the petition for setting aside the ex parte proceedings.

(2.) Whether the statement made by a party to the litigation should be believed or not by the learned trial Court lies squarely within its jurisdiction and the view taken by it cans it be interfered with in exercise of revisional jurisdiction by this Court. This revision petition is therefore, dismissed. Revision dismissed.