JANAK DULARI Vs. XTH A.D.J., LUCKNOW

JUDGEMENT

(1.) At the time of hearing no one appeared for the contesting respondent. Accordingly, only arguments of Sri D.C. Mukherji, learned counsel for petitioner were heard.

(2.) This is landlord's writ petition arising out of SCC suit No.563 of 1970. P.L. Nigam Vs. Smt. Gujja and others. The matter was once remanded to the trial court by the revisional court. Thereafter, Additional J.S.S.C., Lucknow through judgment and decree dated 10.10.1988 dismissed the suit. The petitioner, who was substituted at the place of original plaintiff landlord filed S.C.C. Revision No.213 of 1988. The revision was dismissed on 03.08.1996, hence this writ petition.

(3.) The original landlord plaintiff had died during pendency of the suit and had been substituted by the petitioner Smt. Janak Dulari. Accordingly, the title of the suit when it was decided in 1988 was Janak Dulari Vs. Smt. Gujja and others.