ASHOK KUMAR SAXENA Vs. SHEELENDRA RAI VIDYARATHI

JUDGEMENT

(1.) Heard counsel for the Petitioner and perused the record.

(2.) The tenant Petitioner has filed this petition challenging the validity and correctness of the judgment and order dated 27.7.2004 passed by the Prescribed Authority/Civil Judge (S.D.), Kanpur Nagar in Rent case No. 124 of 1994 Sheelendra Rai Vidyarathi v. Jagdish Chandra Srivastava and Ors. as well as judgment and order dated 26.2.2011 passed by the appellate authority in Rent Appeal No. 64 of 2004, whereby application filed by the Respondent landlord for release of the accommodation under tenancy of the Petitioner, has been allowed.

(3.) The Petitioner is a tenant of the accommodation in question consisting of two rooms, two Kotharies, Dalan, Courtyeard and latrine on the ground floor in premises No. 105/9, Prem Nagar, Kanpur Nagar owned by the Respondent.