A.K.MATHUR, J. - (1.) THIS revision petition is directed against the order dated 22.2.1986 passed by the Additional District Judge, Bali.
(2.) THE brief facts giving rise to this revision petition are that Babu Lal filed a suit against the defendant M/s. Shiv Shakti Iron Company for eviction from premises in question and recovery of rent on the ground of default and other grounds. He had not deposited the rent for period from 1.7.1983 to 31.7.1983 on 15.8.1983 but he deposited the rent on 13.9.1983. The trial Court struck out of the defence on account of this default.
(3.) AGGRIEVED against this order the tenant-defendant filed the appeal before the Additional District Judge, Bali. Learned Appellate Court confirmed the finding of the trial Court according to the law obtaining at that time. At that time view was that there is no scope for condonation of the delay and as such the learned Judge felt that since the rent was not deposited by the tenant on the date fixed as such defence was struck out.;