JAI BHAGWANI GUPTA Vs. MADAN LAL

JUDGEMENT

(1.) Rejoinder Affidavit filed by the petitioner in Court is taken on record.

(2.) This is tenant's/judgment debtor's petition under Article 227 of the Constitution against the order dated 14.10.2013 passed by executing Court in SCC Execution Case No. 06 of 1992 and the judgment dated 7.12.2018 passed by revisional Court in Civil Revision No. 08 of 2014.

(3.) Petitioner is tenant in a property, which was owned by one Mr. Brij Kishore. Mr. Brij Kishore filed a suit for eviction and arrears of rent before Small Cause Court, Dehradun, which was registered as SCC Suit No.8 of 1987. The said suit was decreed vide judgment dated 24.06.1992. Mr. Brij Kishore (decree holder) filed Execution Case No. 06 of 1992, which is still pending. During pendency of the aforesaid execution case, the decree holder (Brij Kishore) died on 22.01.1999.