LAWS(ALL)-2013-1-459

MOHD. HASHIM Vs. JYOTSANA PURWAR

Decided On January 17, 2013
MOHD. HASHIM Appellant
V/S
Jyotsana Purwar Respondents

JUDGEMENT

(1.) Heard Sri A.R. Dwivedi, learned counsel for petitioner and perused the record.

(2.) Writ petition is directed against judgment and order dated 12.9.2006 passed by Addl. District Judge, Court no. 2, Banda.

(3.) Small Cause Suit No. 4 of 1994 was filed by respondent-landlord seeking ejectment and recovery of arrears from petitioner, who was tenant in shop in dispute. The ground for ejectment was default in payment of rent. Trial Court dismissed the suit vide judgment dated 22.12.2005, but the aforesaid judgment has been set aside by Revisional Court vide judgment dated 12.9.2006 while allowing S.C.C. Revision No. 5 of 2006 filed by plaintiff-respondent-landlord.