RAM KUMAR Vs. KHUSHRABI BEGUM

JUDGEMENT

(1.) HEARD Sri Sudhir Kumar, counsel for the petitioner.

(2.) BY the present writ petition, the petitioner has prayed for a writ of certiorari for quashing the order dated 22.12.2002 passed by the Judge Small Causes Court/Civil Judge, Senior Division Pauri and

(3.) 11.2003 passed by District Judge, Pauri. 3. Briefly stated, a suit was filed by the respondent for ejectment of the petitioner on the ground of default in payment of rent and material alteration being S.C.C. Suit No.2 of 1998; Smt. Khushrabi Begum and another Vs. Ram Kumar.