MOHD. TAHIR Vs. KHWAJA SYED MOHD MEHDI NIZAMI

JUDGEMENT

(1.) Allowed, subject to all just exceptions.

(2.) The present petition challenges the order passed by the ld. District and Sessions Judge dated 14th May, 2019. The appeal was filed against the original order of the Additional Rent Controller (hereinafter "ARC") dated 8th September, 2016.

(3.) The appeal and the original order arise out of the proceedings for eviction instituted by the Respondent/landlord (hereinafter "landlord"). The landlord had originally filed an application under Order XXVI Rule 9 CPC which came to be decided on 27th March, 2014 in the following terms: