JHAPSE Vs. SITA RAM

JUDGEMENT

(1.) THIS revision has been filed against the order of the learned Additional Commissioner dated 27-11-90 by which the learned Additional Commissioner has dismissed the revision filed against the order of the trial Court dated 30-11- 1988.

(2.) BRIEF facts of this case is that Jhapsi has filed a complaint against Sita Ram for cancelling the lease executed in favour of Sita Ram and Ninkoo. The learned trial Court vide his order dated 30-11-88 has rejected the complaint of Jhapsi. Being aggrieved by this order a revision was filed before the learned Additional Commissioner which too was dismissed on 27-11-90. Being aggrieved by this order the present revision has been filed.

(3.) IT has been argued by the learned Counsel for the revisionist that it is admitted fact that Sita Ram is a teacher and he is not a landless agricultural labourer and therefore the Patta executed in his favour is against law. IT has also been argued that learned Additional Collector has no jurisdiction to decide the case under Section 198 (4) of the U. P. Z. A. and L. R. Act.