ARUN ENTERPRISES Vs. ADDL. DISTRICT JUDGE

JUDGEMENT

(1.) Heard Sri Saud Rais, the learned counsel for the petitioner, Sri Nirmit Srivastava, the learned counsel for the opposite parties and perused the records.

(2.) By means of the instant petition, filed under Article 227 of the Constitution of India, the petitioner has challenged the validity of a judgment and order dtd. 8/8/2024 passed by learned Judge, Small Causes Court, Lucknow in S.C.C. Suit No. 48 of 2017 (old number 218 of 2014), whereby the Suit for ejectment and recovery of arrears of rent and damages filed by opposite parties against the petitioner was decreed. The petitioner has also challenged the judgment and order dtd. 8/8/2024 passed by the learned Additional District Judge, Court no. 9, Lucknow whereby SCC Revision No. 41 of 2017, filed against the aforesaid order dtd. 8/8/2024, has been dismissed.

(3.) Briefly stated, facts of the case are that the opposite parties had filed the aforesaid S.C.C. Suit for ejectment and recovery of arrears of rent and damages pleading that they are co-owners/landlords of the land with building bearing municipal no. 352/2, Tulsidas Marg, Manjeet Singh Building Campus, New C-Block, Raja Ji Puram, Lucknow, having an area of 6390.65 Square Feet which is bounded as below: