S MOHINDER SINGH Vs. SH. CHANDER SHEKHAR

JUDGEMENT

(1.) AGGRIEVED by Sub-Judge (Chief Judicial Magistrate) Udhampur's Order of December 15, 2005 striking out petitioner's defence to respondents' claim of petitioner's ejectment from the premises in question as also by April 27, 2006 order rejecting his prayer for reviewing December 15, 2005 order, the petitioner has approached this Court for setting aside the orders impugned. in this revision petition.

(2.) FACTS necessaryvfor the disposal of this petition may be stated thus :

(3.) THE petitioner had cleared the arrears of rent in terms of the order of the Court, but had opted not to pay the arrears of the rent which would accrue every month during the pendency of the suit.