SHAMSHAD AHMAD Vs. ABDUL HAMEED.

JUDGEMENT

(1.) Heard Sri Shahid Masud, learned counsel for the petitioner and perused the record.

(2.) This writ petition is directed against the order dated 11.12.2009 passed by Judge, Small Cause Court, Ghaziabad in S.C.C. Suit No. 15 of 2004 returning the plaint in purported exercise of power under Sec. 23 of Provincial Small Cause Courts Act, 1887 expressing the view that in the present case question of title has to be decided in order to grant relief to plaintiff-landlord and, therefore, the suit must be filed in regular court and should be not tried by Small Cause Court. The aforesaid view of Trial Court has been confirmed by Revisional Court by means of another impugned order dated 19.05.2011, whereby the Revisional Court has rejected petitioner's Revision No. 5 of 2010.

(3.) Both the courts below found that the tenant has come up with a case that he is not the tenant but residing in the accommodation in question in his capacity as owner and has adduced certain evidence also in support thereof. The courts below after considering the evidence, prima facie have found that issue of title is necessary to be decided before granting any relief to petitioner-landlord and in that view of the matter the plaint has been returned to petitioner so as to be presented in appropriate court dealing with the matter on regular side.