KUNDAN LAL Vs. HANUMAN DAS

JUDGEMENT

(1.) THIS is an application in revision against the order of the District Judge, Bikaner, dated 5 -3 -1973, by which the order of learned Munsiff, Bikaner, dated 3 -11 -1972 striking out the defence of the petitioner in civil suit for ejectment, was confirmed.

(2.) THIS revision petition came up today for hearing before this court, The learned Counsel for the petitioner has filed an application that the revision petition may be allowed and the orders of both the courts below may be set a side in view of the recent amendment in Section 13A of the Rajasthan Premises (Control of Rent and Eviction) Act, 1950. The amendment relied upon by the learned Counsel for the petitioner reads as follows:

(3.) THE learned Counsel for the non -petitioner also admitted before me that in view of the referred to above amendment the revision petition may be accepted and impugned orders may be set aside and the case may be sent back to the court with the direction to determine the arrears of rent, interest and full costs of the suit, and direct the petitioner to deposit the rent within such time not exceeding ninty days as may be fixed by the court.