MOHAMMAD ZAID Vs. RAM GOPAL

JUDGEMENT

(1.) Heard Shri Ramanand Pandey, learned counsel for the petitioner and Shri Shashi Prakash Mishra holding brief of Shri Ashutosh Pandey, learned counsel for the respondents.

(2.) The present petition is directed against the judgment and orders dated 14.10.2016 and 6.2.2017 passed by the Civil Judge (Junior Division), FTC, Basti and the District Judge, Basti in Original Suit No.285 of 1988 (Chandra Kala v. Md. Zaid) and Civil Revision No. 9 of 2017 (Md. Zaid v. Chandra Kala Devi and Others.) ; respectively.

(3.) The dispute being raised in the present petition is with regard to the jurisdiction of the Civil Court to entertain and try the suit filed in the year, 1988 for eviction of the defendant and recovery of arrears of rent.