HANS RAJ Vs. OM PARKASH

JUDGEMENT

(1.) The learned Appellate Authority has given a firm finding of fact to the effect that 25.2.1982 was the first date hearing. The tenant before the learned Rent Controller did not raise the question that when service was effected upon him for that date, a copy of the ejectment application was not delivered to him. Even to his statement made in Court, he was silent on that point. For the first time, this plea was taken before the Appellate Authority and it rejected that plea and I think on sound grounds. The tenant did not deposit the arrears of rent within 15 days from that day. Therefore, he was liable to ejectment and the Rent Controller rightly ordered his ejectment on that ground.