RADHA DEVI Vs. SPECIAL JUDGE GHAZIPUR

JUDGEMENT

(1.) Heard Sri K.S.Rathor, learned counsel for the petitioner, Sri Sanjiv Singh, learned counsel for respondents No.2 and 3 and perused the record.

(2.) The petitioner is aggrieved by judgment and order dated 1.9.2001 (Annexure 8 to the writ petition) passed by Special Judge (Narcotics) II, Ghazipur whereby it has allowed landlord's S.C.C. Revision No.1 of 2001 after setting aside Trial Court's judgment dated 30.3.2001. It has decreed the suit filed by respondent-landlord which has resulted in ejectment of petitioner from accommodation in question.

(3.) The dispute relates to a house situated at Mohalla Chehallumpura, Ghazipur. The respondents No.2 and 3 preferred S.C.C. Suit No.49 of 1981 in the Court of Small Cause, Ghazipur vide plaint dated 5.5.1981 alleging that they are owners of disputed house and petitioner is a tenant therein but has committed default in payment of rent and therefore, she is liable for ejectment.