- (1.) RAKESH Tiwari, J. Heard learned Counsel for the parties.
(2.) THE landlord/respondent filed S. C. C. Suit No. 6 of 1992 against the petitioner for arrears of rent and ejectment and an application under Order XV, Rule 5 C. P. C. On the ground that the tenant/petitioner is not depositing the rent regularly and therefore, his defence is liable to be struck off. The tenant filed his objection dated 9-11-2004 to the application filed under Order XV, Rule 5 C. P. C. The trial Court rejected the application filed by the landlord/respondent dated 7-10-2004 vide order dated 1-12- 2004.
(3.) AGGRIEVED by the aforesaid order dated 1-12-2004, the landlord filed S. C. C. Revision No. 5 of 2005 before the District Judge, Mathura, which was allowed. The Revisional Court by the impugned order dated 24-5-2006 order, has set aside the order dated 1- 12-2004 passed by the trial Court and has struck off the defence of the tenant/petitioner. In the aforesaid backdrop, this writ petition has been filed.;