KRISHAN LAL Vs. MISHRI LAL MAURYA

JUDGEMENT

(1.) The petitioner, in this petition under Article 227 of the Constitution, had filed an application before the learned Additional Rent Controller under Order I, Rule 10 read with Section 151, Code of Civil Procedure (hereinafter referred to as the CPC) for impleading him as a party to the eviction petition filed by the respondent.

(2.) The tenant in the suit premises was none other than the uncle (father's brother) of the petitioner.

(3.) In the application filed under Order I, Rule 10 of the CPC, the allegation of the petitioner was that the tenant had surrendered his tenancy and the respondent had admitted him as a tenant and that the petitioner and the respondent had compromised their disputes by entering into an agreement dated 19th April, 1995. It was further alleged that the respondent had issued rent receipts to the petitioner for the months of February and March, 1995 and had also received two cheques totalling Rs.90,000.00 by way of security.