NATIONAL AUTO SALES Vs. FIROZ AHMAD

JUDGEMENT

(1.) Heard learned Counsel for the parties and perused the record.

(2.) This writ petition has been filed by the Petitioners challenging the validity and correctness of the order dated 30.8.2010, passed by the District Judge. Mirzapur in S.C.C. Suit No. 4 of 2009. Firoz v. National Auto Sales and Ors. Further, prayer has been made for direction to the court below to transfer S.C.C. Suit No. 4 of 2009 in another Court having proper jurisdiction from the court of Small Causes Court.

(3.) Facts of the case in brief are that on the basis of an agreement deed executed between the tenant-Petitioners and landlord-Respondents the Petitioner came into possession over the accommodation in respect of a shop, godown and open land appurtenant from where they started their business. According to the Petitioners, after expiry of the tenure of the agreement, i.e.. 11 months, the parties continued in possession of aforesaid property under an oral agreement.