LATA PRASAD SWARNKAR Vs. ADDITIONAL DISTRICT JUDGE PRATAPGARH

JUDGEMENT

(1.) Heard Sri R.P. Shukla and Sri Gaurav Mishra, learned counsel for the petitioner, learned Standing Counsel for opposite parties no. 1 and 2 and Sri G.S. Sinha, learned counsel for opposite party no.3. By means of present writ petition , the petitioner has challenged the order dated 8.5.1997 passed by Civil Judge ( Senior Division) Pratapgarh in SCC Suit No. 6 of 1996 ( Shanti Swaroop Khandelwal v. Lalta Prasad Swarnkar) and also the order dated 29.10.2009 passed by Additional District Judge, Court no.4, Pratapgarh in SCC Revision No. 3 of 1997 ( Lalta Prasad Swarnkar v. Shanti Swaroop Khadelwal).

(2.) In the city of Pratapgarh, there is a house no.25 situated in Makanduganj, Pergana and Tehsil Pratapgarh which is owned by opposite party no.3 ( Shanti Swaroop Khandelwal), the same was given for rent to Sri Lalta Prasad Swarankar. In respect to the same , respondent no.3 Shanti Swaroop Khandelwal landlord filed a suit for arrears of rent, damages and ejectment under Section 25 of Small Causes Court Act 1884 registered as SCC Suit no. 6 of 1996, allowed vide order dated 8.5.1997 by opposite party no.2.

(3.) Aggrieved by the same , petitioner filed SCC Revision no. 3 of 1997, dismissed vide order dated 29.10.2009 by opposite party no.1 , hence the present revision has been filed before this Court.