V P ANAND Vs. XVTH ADDITIONAL DISTRICT JUDGE

JUDGEMENT

(1.) Heard Mr. C.B. Pandey, learned counsel for the petitioner as well as Mr. S.K. Vidyarthi for the respondents and perused the record.

(2.) The writ petition has been filed challenging the judgment and order dated 11.05.1989 passed by the Court of Judge Small Causes, Lucknow as well as the judgment and order dated 22.02.1994 passed by the Revisional Court.

(3.) Learned counsel for the petitioner submits that a suit for ejectment and arrears of rent was filed under the provisions of Small Causes Court Act. Learned trial Court while deciding the case came to the conclusion that since the property in question is an old property, as such, the provisions of Act No. XIII of 1972 would be applicable.