KRISHNA KUMAR SINGH Vs. DISTRICT JUDGE CHANDAULI

JUDGEMENT

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

(2.) This writ petition has been filed challenging the validity and correctness of the judgment and orders dated 17.8.2010, passed by Civil Judge (Senior Division), Chandauli in Original Suit No. 01 of 2008: Shri Prakash v. Krishna Kumar Singh Original Suit No. 01 of 2008 and judgment dated 11.01.2011 passed by District Judge, Chandauli in Civil Revision No. 32 of 2010: Krishna Kumar Singh v. Shri Prakash Jaiswal Civil Revision No. 32 of 2010.

(3.) The brief facts of the case are that Petitioner is tenant of a shop situated in house No. 80 M (New No. 152) Mainatali, Galla Mandi, Mugal Sarai, Pargana-Mawai, Tehsil & District-Chandauli, since 1981. The shop in dispute was taken on rent of Rs. 200/- per month till 1990, from 1990 to 2006 it was taken on rent of Rs. 300/- per month and from January 2007 it's rent was Rs. 400/- per month by mutual consent of the landlord-Respondent.