AVINASH CHANDRA SRIVASTAVA Vs. KIRAN SRIVASTAVA

JUDGEMENT

(1.) Heard learned Counsel for the parties and perused the record. Writ Petition No. 3114 of 2010 was connected with Writ Petition No. 21442 of 2010. It is also on the same facts and is between the same parties. Sri Kunal Ravi Singh, Advocate in Writ Petition No. 21442 of 2010 on 16.8.2010 had adopted the arguments made in Writ Petition No. 3114 of 2010 by Sri V.K.S. Chaudhary, learned Senior Counsel appearing for the petitioner therein, hence both the writ petitions are being decided together.

(2.) The petitioner has filed Writ Petition No. 3114 of 2010, Avinash Chandra Srivastava v. Smt. Kiran Srivastava for quashing the judgment and order dated 8.1.2010 in Civil Revision No. 262 of 2007 passed by the Additional District Judge, Court No. 2, Allahabad as well as the judgment and decree dated 9.5.2007 in S.C.C. Suit No. 34 of 1999 passed by the Judge, Small Causes Court, Allahabad.

(3.) By judgment and decree dated 9.5.2007, the Judge Small Causes Court decreed S.C.C. Suit No. 34 of 1999 by directing the tenant-petitioner to vacate and handover peaceful possession of the accommodation in question under his tenancy within a period of two months to the landlady. The Revisional Court in its judgment and order dated 8.1.2010 has affirmed the judgment and decree dated 9.5.2007 passed by the Judge Small Causes Court, Allahabad.