RAM KISHORE KUSHWAHA Vs. ADDL. DISTRICT MAGISTRATE

JUDGEMENT

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

(2.) Brief facts of the case are that the petitioners are tenants in house No. 996/13 Baldeo Dharmshala Building station road, Civil Lines, Jhansi on monthly rent of Rs. 25/-. The respondents are the landlords of the accommodation in dispute.

(3.) It is stated that respondent No. 4, landlord filed SCC Suit No. 61 of 2001, Anand Kumar v. Ram Kishore and another in the Court of Judge Small Causes Court,Jhansi for arrears of rent, delivery of possession, damages and ejectment from the accommodation in dispute under the tenancy of the petitioners.