Ran Vijai Singh, J. - (1.) Heard Sri Vikrant Rana, learned counsel for the revisionist and Sri P.K.Singhal, learned counsel for the opposite party.
(2.) This s.c.c.revision has been filed against the order dated 15.5.2015 passed by the XVth Additional District Judge, Ghaziabad in Misc. Case No. 13 of 2014 (Pyari Mohan Parida v. Multani Mal Modi Degree College ) by which the application no. 4-ga, filed by the revisionist under Section 17 of Provincial Small Causes Courts Act, 1887, has been rejected.
(3.) The facts giving rise to this case are that the plaintiff-respondent filed Small Causes Case No.42 of 2014 for eviction of the revisionist-defendant on the ground of default in payment of rent. The aforesaid suit was decreed ex parte on 28.5.2014. For setting aside the ex parte decree, the applicant has filed an application on 11.7.2014. Along with the application, the applicant has also filed an application seeking permission of the court to furnish security to meet out the rigour contained in Section 17 of Provincial Small Causes Courts Act, 1887 itself. The court below rejected the application of the applicant on the ground that the neither the applicant is paying any rent to the landlord since 2011 nor attending the proceeding of the suit.;