JIV SINGH Vs. RAGA

JUDGEMENT

(1.) THIS is a revision application under sec. 10(2) of the Rajasthan (Protection of Tenants) Ordinance, 1949, against an order of the S.D.O. Bhinmal granting protection to the opposite party under sec. 7 of the Ordinance.

(2.) AS the opposite party did not put in appearance despite notice, the case was heard ex parte. The lower court's judgment has been assailed before us mainly on the ground that the certified copies of khasra kunt produced by the applicants in the case ought to have been relied upon and that the oral evidence led on their behalf was much more convincing than that of the opposite party yet the lower court refused to attach any credence to it.