MOOL CHAND Vs. TRILOK CHAND

JUDGEMENT

(1.) Heard the learned counsel for the petitioner, Sri Ashok Kumar, learned counsel for respondent No. 1 and perused the record.

(2.) This writ petition has been filed for issue of a writ, order or direction in the nature of certiorari quashing the order dated 12.1.2001 passed by XVth Additional District Judge, Kanpur Nagar in S.C.C. Revision No. 137 of 1999.

(3.) The respondents filed S.C.C. Suit No. 95 of 1991 against the petitioner for his ejectment and recovery of arrears of rent and damages on the ground of subletting and changing the user of the premises. The petitioner contested the suit denying the relationship of landlord and tenant between the parties. The trial court decreed the suit for ejectment as well as arrears of rent and damages. Aggrieved with the above judgment and decree, the petitioner filed S.C.C. Revision No. 137 of 1999 before District Judge, Kanpur Nagar. The revision was transferred to the court of XVth Additional District Judge, Kanpur Nagar, for disposal.