RAM PRATAP SINGH Vs. SURESH CHANDRA

JUDGEMENT

(1.) Petitioner has invoked the writ jurisdiction of this court to avoid the decree of arrears of rent and eviction passed by the Small Causes Court on 20.7.1984 by assailing the order dated 16.11.2013 dismissing his objections under Section 47 C.P.C. and the order dated 15.1.2014 dismissing the revision arising therefrom.

(2.) The dispute is in connection with house No.120, Mohalla Chaudharana, Fatehpur. It was the property of one Smt. Mithana Devi, widow of late Babu Lal. The petitioner was tenant of the same. It was purchased by the respondents from Mithana Devi, vide registered sale deed dated 24.5.1982.

(3.) On the strength of the above sale deed claiming themselves to be the owners and the landlords the respondents instituted SCC suit No. 7 of 1984 against the petitioner for arrears of rent and eviction. The suit was decreed ex parte on 20.7.1984.