SHIV CHARAN DASS Vs. MADAN LAL

JUDGEMENT

(1.) RECORD shows that two suits for recovery of rent had been filed by the landlord against his tenant; these two suits had been decreed by judgments of even date i.e. 29.07.2005 which was for a sum of Rs. 852.84/- and Rs.1,000/- respectively. Against these judgments a first appeal had been preferred under Section 96 of the Code of Civil Procedure (hereinafter referred to as 'the Code'). These appeals had been disposed of on 08.07.2008; the suits filed by the landlord had been dismissed; conclusion arrived at by the appellate court was that the defendant was not the tenant in the premises and thus is not liable to pay any arrears of rent. This revision petition has impugned this order dated 08.07.2008.

(2.) ARGUMENTS have been addressed on the maintainability.