RAM LAKHAN VISHWAKARMA Vs. IIND ADDITIONAL DISTRICT JUDGE

JUDGEMENT

(1.) This writ petition was heard by me on 21st September, 2004 and after hearing learned Counsel for the parties, the writ petition was allowed in part of the reasons to be recorded later on. Now here are the reasons.

(2.) The petitioner, by means of this writ petition, has challenged the order dated 20.10.1986 passed by the Revisional Court whereby the Revisional Court set aside the judgment of the trial Court, allowed the revision and decreed the suit filed by respondent-landlord.

(3.) The facts leading to this writ petition are that the respondent-landlord filed suit for arrears of rent and eviction of the petitioner-tenant on the ground that the tenant is defaulter in payment of rent. The trial Court dismissed the suit. Aggrieved thereby the landlord filed revision and the Revisional Court set aside the judgment passed by the trial Court and decreed the suit filed by the landlord with cost throughout.