JAWAHAR LAL AGARWAL Vs. VINOD BHANDARI

JUDGEMENT

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

(2.) This writ petition has been filed with the prayer for quashing the orders dated 23.12.2008 passed by IInd Additional Civil Judge (Junior Division), Kanpur Nagar in Misc. Case No. 1/74/2007 and order dated 31.8.2007 passed by Additional Civil Judge (Junior Division), Kanpur Nagar in P.A. Case No. 31 of 2001, Smt. Vinod Bhandari v. Madan Lal Agarwal (since deceased).

(3.) The brief facts of the case are that the Petitioner is a tenant of premises No. 40/4 Parade Kanpur Nagar. The Respondent-landlord filed an application under Section 21 (1) (a) which was registered as Rent Case No. 31 of 2001 of U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972, hereafter referred to as Act' for release of the accommodation in dispute for her need. The release application was contested by father of the Petitioner Madan Lal Agarwal by filing written statement inter alia that he was tenant of the premises in dispute.