MAHENDRA KUMAR Vs. SANTO AND OTHERS

JUDGEMENT

(1.) This writ petition is directed against the order dated 15.12.2011 passed by Additional District Judge, Room No. 20, Kanpur Nagar in S.C.C. Revision No. 01 of 2011 upholding the order dated 14.12.2010 passed by S.C.C. Court, Kanpur Nagar in S.C.C. Case No. 105 of 2011, whereby the suit filed by the respondents-landlord for arrears of rent and ejectment against the petitioner has been decreed. Brief facts of the case as set out in the writ petition are as follows:-

(2.) A suit for arrears of rent and ejectment was filed by the respondents-landlord against the petitioner clearly stating that the petitioner has committed default in payment of rent. The petitioner filed his written statement disputing and denying the averments made by the landlord. The Trial Court after hearing the pleadings and perusing the evidence available on record decreed the suit in favour of the respondents-landlord.

(3.) Being aggrieved and dissatisfied with the said order, the petitioner filed a S.C.C. Revision, which was registered as S.C.C. Revision No. 01 of 2011. The said revision was dismissed by judgement and order dated 15.12.2011. Hence the present writ petition.