PUSHPA AGARWAL Vs. MOHAMMAD FARUK

JUDGEMENT

(1.) Heard Sri Chetan Chatterjee, learned counsel for the petitioners and Sri Sunil Kumar Srivastava, learned counsel for the respondent.

(2.) The petitioners through the present writ petition have assailed the order dated 20.11.2018 passed by Judge, Small Causes Court, Saharanpur in S.C.C. Suit No. 54 of 2004 rejecting the application No. 47-ga of the petitioners under Order 1 Rule 10 CPC, and the order dated 2.12.2019 passed Additional District Judge, Court No. 11, Saharanpur in S.C.C. Revision No. 10 of 2019 dismissing the revision of the petitioner against the order dated 20.11.2018.

(3.) The respondent No. 1 (Mohammad Faruk) claiming himself to be the owner and landlord of the suit property described at the foot of the plaint instituted S.C.C. Suit No. 54 of 2004 against the respondent Nos. 2 to 6 for eviction and arrears of rent. In the plaint, the respondent No. 1 has stated that he has purchased the suit property by sale deed dated 6.4.1993 from Rajesh Kumar s/o Yagmohan Swaroop.