PRAHLAD KUMAR Vs. SIDDNATH

JUDGEMENT

(1.) These are landlord's revisions directed against the judgment and order dated 17.3.2001 passed by the Special Judge(SC/ST Act)/ SCC Judge, Banda in SCC case no. 1 of 1988 and SCC case no. 2 of 1988 between the plaintiff revisionist and defendants opposite parties.

(2.) The SCC suit no. 1 of 1988 was filed for eviction from three shops in question and recovery of rent of Rs.4904/- and damages from 5.1.1985 to 4.1.1988. The SCC suit no. 2 of 1988 was filed for eviction from godown and payment of Rs.4684/- towards payment of rent and damages from 5.1.1985 to 4.1.1988. As the dispute was between the same parties for the same period and grounds of eviction were same, both the suits were heard and decided together by a common judgment by the SCC court. Two revisions, namely SCC revision no. 253 of 2001 and 254 of 2001 filed before this Court were heard together and are being decided by common judgment.

(3.) Sri Jamal Ali, learned counsel has filed vakalatnama on behalf of heirs and legal representatives of respondent no.1. He had no objection. As such, the substitution application filed in Civil Revision No. 254 of 2001 is allowed. Office is directed to make necessary incorporation in the array of parties before issuing copy of this order. However, Legal heirs of deceased respondent no. 1 in Civil Revision no. 253 of 2001 are already on record. The counsel appearing on behalf of heirs was heard on merits.