SADANAND MISHRA Vs. RAVINDRA SINGH

JUDGEMENT

(1.) The suit giving rise to the present revision demonstrates how a determined and dishonest tenant can drag on litigation to make life of his landlord a hell.

(2.) This is fourth round of litigation at the High Court stage. On earlier two occasions, the respondent tenant (hereinafter referred to as tenant) approached this Court by means of two writ petitions being writ petition Nos.52705 of 1999 and writ petition no.63287 of 2010. On third time, the applicant Sadanand Mishra who is admittedly landlord (hereinafter called as landlord) had to file writ petition No.10290 of 2009.

(3.) The bungalow no.89 (Nawasi) Buddha Niketan Civil Lines, Etawah is the subject matter of litigation of which the opposite party is tenant. Late Bharat Singh Chauhan father of the present tenant entered into occupation of the said property as tenant in the year 1977 on the strength of an allotment order passed in his favour by the Rent Control and Eviction Officer under the provisions of the U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act No.13 of 1972 and after him, the tenancy has been inherited by the present tenant.