MUNNI DEVI Vs. SHASHIKALA PANDEY

JUDGEMENT

(1.) Heard Sri Prakhar Tandon, learned counsel for the petitioner and Sri Utpal Chatterjee and Sri Shiv Kumar Yadav, learned counsel for the respondent-landlord.

(2.) By means of this petition filed under Article 227 of Constitution of India, petitioner has assailed the judgment and decree passed by the Judge, Small Cause dtd. 29/2/2024 in SCC Suit No.190 of 2013 as well as the order dtd. 7/11/2024 dismissing his revision-petition.

(3.) The sole argument advanced by learned counsel for the petitioner for assailing the order passed in revision is that the revisional court did not apply its mind at all to the argument advanced by respective parties before it and after recording their argument simply concluded in paragraph 11 of the judgment that he did not find any error or illegality in the order assailed and hence the revision-petition was liable to be dismissed.