DURGA SINGH CHANDEL Vs. GURBAX KAUR

JUDGEMENT

(1.) THIS is tenant's revision directed against the order of the Rent Controller whereby his application for setting aside the ex parte order dated 14 8. 1985 was dismissed.

(2.) EJECTMENT of the petitioner was sought on the ground of nonpayment of rent Petitioner was proceeded against ex parte. As per the case of the petitioner, he came to know about the passing of the ex parte order only on 15. 1. 1986 when he appeared in the Court of Rent Controller in pursuance of the service of summons which was effected upon him in December, 1985. Application for setting aside the ex parte order was filed on 18. 1. 1986. In the application, it was claimed that the ex parte order was obtained in collusion with the process-server by getting a wrong report made by him.

(3.) RESPONDENT, upon notice, filed reply to the application contesting the claim of the petitioner.