SHYAMLAL Vs. VASUDEV

JUDGEMENT

(1.) The present writ petition has been filed assailing the order dtd. 20/1/2026, passed by learned Additional District and Session Judge No. 1 Kishangarh, District- Ajmer, in Civil Misc. Suit No. 18/2012 (CIS No. 520/2014), whereby, the application filed by the petitioner-defendant under Order 18 Rule 17 read with Sec. 151 CPC has been dismissed.

(2.) The brief fact of the case, as borne out from the record, are that the plaintiffrespondent instituted a suit for ejectment against the defendantpetitioner under Sec. 106 of the Transfer of Property Act, 1882 in the year 2012. The suit was founded on the assertion that the respondent is the owner of the suit property and that the defendant-petitioner was occupying the same as a tenant. It was alleged that the petitioner had defaulted in payment of rent. Consequently, a notice dtd. 22/2/2012 under Sec. 106 of the Transfer of Property Act, 1882 was issued terminating the tenancy, and thereafter, the present suit for ejectment was filed.

(3.) Being aggrieved by the order dtd. 20/1/2026, the defendantpetitioner has preferred the present writ petition.