MUNNA KHAN Vs. AHMEDI

JUDGEMENT

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

(2.) Smt. Ahmedi landlady respondent filed Suit No. 23 of 2007 for eviction from the premises in dispute against the petitioner who is tenant, claiming rent from January, 2005 to May, 2007 amounting to Rs. 560/ - before the Judge Small Causes Court, Jhansi. The suit was contested by the petitioner tenant denying allegations made in the plaint. The Judge Small Causes Court, Jhansi vide his judgment and order dated 16.7.2008 directed the tenant to deposit rent of Rs. 560/ - as claimed by the landlady and Rs. 20/ -. per month damages for use and occupation as well as the tenant was directed to vacate and handover the peaceful possession of the premises in suit to the landlady. The petitioner has challenged the judgment and order dated 16.7.2008 in SCC Revision No. 99 of 2008, Munna Khan v. Smt. Ahmedi before the Revisional Court. The District Judge/Special Judge (E.C.) Act, Jhansi dismissed the revision of the petitioner vide his judgment and order dated 24.7.2010.

(3.) Aggrieved by the aforesaid judgment and order dated 24.7.2010 of the Revisional Court, the petitioner has come up in this writ petition.