S.K.Keshote, J. - (1.) Heard learned Counsel for the parties, perused the revision petition and the record of the suit out of this petition arises.
(2.) The plaintiff respondent filed suit for eviction and recovery of arrears of the rent against the defendant petitioner in the Court of Civil Judge (Junior Division) West, Jaipur City, Jaipur on 16-12-1991. The eviction of the defendant petitioner is claimed on the ground of default in payment of rent and reasonable and bona fide necessity of the suit premises. The written statement in the suit is filed on 31-10-1992. Issues are framed on 1-11- 1996
(3.) The case proceeded for the evidence of plaintiff repondent. On 21-8-1998, the plaintiff has completed his evidence and closed the same. As none was present for the defendant petitioner, the court has ordered to proceed ex parte against him. The suit was fixed for final arguments on 18-9-1998. On 18-9-1998 neither the defendant nor his Counsel was present. The learned trial Court heard the arguments and the suit was fixed on 19-9-1998 for pronouncement of the judgment.;