KALAWATI & OTHERS Vs. PRADEEP KUMAR & OTHERS

JUDGEMENT

(1.) By means of the present petition, petitioners seek following relief:

(2.) This is tenant's petition under Article 227 of Constitution of India against the order dated 30.03.2018 passed by learned Prescribed Authority/Civil Judge (Sr. Division), Dehradun in PA Case No. 08 of 2008 " Pradeep Kumar & another vs. Smt. Kalawati & others".

(3.) Brief facts of the case are as follows: