CHANDMAL ALIAS KUNDAN SONI Vs. GOVIND RAM

JUDGEMENT

(1.) Heard the learned Counsels.

(2.) This writ petition is directed against the order dtd.20.2.2008 passed by the learned Trial Court and the order dtd.3.1.2009 passed by the appellate Court allowing the application of the respondent - plaintiff - landlord under Section 13(5) of the Rent Control Act, 1950 and striking off the defence of the petitioner - defendant - tenant. The learned Courts below have observed that after determination of rent under Section 13(3) of the Act, there were several defaults on the part of the petitioner - defendant - tenant in deposit of rent in the Court and therefore, in view of Section 13(5) of the Act, the defence of the defendant deserves to be struck off.

(3.) Being aggrieved by this order, the petitioner has approached this Court by way of present writ petition.