Sudhir Narain, J. - (1.) This writ petition is directed against the order passed by respondent No.1 rejecting the application filed by the petitioner to condone the delay in filing the revision.
(2.) The facts in brief are that the petitioner is a tenant of the premises in question. Respondent No. 3 filed S.C.C. Suit No. 27 of 1990 in the Court oi Judge, Small Causes Court, respondent No.2, for arrears of rent, ejectment and damages on the allegation that the petitioner is a tenant and he failed to pay the rent in spite of service of notice of demand on him. The petitioner filed written statement and denied the allegations of the plaint. He denied that the rate of rent was Rs. 110/- but it was only Rs. 6/- per month. On the date fixed for hearing the defendant did not appear and the Court proceeded ex parte and on 19.6.1992 on an ex parte decree was passed against the petitioner. The petitioner filed a revision against the said order on 26th October, 1993 along with an application to condone the delay in filing the revision. This application has been rejected by the impugned order dated 31.10.1993. The petitioner has filed writ petition against this order of rejection.
(3.) Heard learned Counsel for the parties.;