PREMA DEVI Vs. DEVI DEEN

JUDGEMENT

(1.) Heard Sri Nikhil Kumar, learned counsel for the petitioner and Sri Ashish Kumar, learned counsel for the respondents.

(2.) Present petition has been filed challenging the impugned order dtd. 23/1/2019 passed by 9th Additional District and Sessions Judge, Kanpur Nagar in Rent Revision No. 70 of 2011.

(3.) Brief facts of the case are that a release application was filed, which was registered as Case No. 1 of 2009 upon which vacancy order dtd. 10/3/2010 has been passed and thereafter, release order dtd. 8/6/2011 has also been passed. Against the said orders, respondent-defendant had filed Rent Revision No. 70 of 2011, which was allowed vide order dtd. 23/1/2019.