MAHESH CHANDRA AGARWAL Vs. ADDITIONAL DISTRICT JUDGE FAIZABAD

JUDGEMENT

(1.) Heard Sri Abhay Raj Singh holding brief of Sri Ravi Singh, learned counsel for the petitioners, Sri Manish Kumar on behalf of respondent nos. 1 & 2 and Sri Manish Mathur on behalf of respondent no.3.

(2.) Controversy involved in the present case relates to the shop no. 6/11/269(Old No. 1139/1141) situated at Mohalla Haiderganj, City and District Faizabad (hereinafter referred as shop in question) purchased by the father of respondent no. 3/landlady by registered sale-deed in the name of his wife Smt. Sudama Devi, let out to Sri Ram Agarwal, father of the petitioners who was a statutory tenant at the rate of Rs. 16.25 per month.

(3.) After the death of her parents, Smt. Luxmi Kesharwani/respondent no. 3 became the landlady. On 01.04.1981, an application under Section 21(1)(a) of the U.P. Act no. XIII of 1972 was moved, accordingly a P.A. Case No. 15 of 1981 registered before respondent no. 2, allowed by order dated 07.03.1987.