HARBANSH SINGH Vs. SMT. MITHLESH SINHA

JUDGEMENT

(1.) Heard learned counsel for the petitioner-defendant/tenant and the learned counsel for the respondent-plaintiff/landlord.

(2.) This petition under Article 227 of the Constitution of India has been filed praying to set aside the judgment dated 21.01.2017 in P.A. Case No. 05 of 2010 (Smt. Mithilesh Sinha v. Harvans Singh) passed by the Prescribed Authority/Civil Judge (Sr. Div.), Shahjahanpur and the judgment dated 25.05.2017 in P.A. Appeal No. 10 of 2017 (Harvans Singh v. Smt. Mithilesh Sinha) passed by the District Judge, Shahjahanpur.

(3.) Briefly stated facts of the present case are that undisputedly the petitioner/defendant is a tenant of the disputed shop. The respondent/plaintiff has filed a P.A. Case No. 05 of 2010 before the Prescribed Authority/Civil Judge (Sr. Div.), Shahjahanpur for release of the disputed shop on the ground of bona fide need under Section 21(1)(a) of the U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 (Act No. 13 of 1972). The said P.A. Case was decreed by impugned judgment dated 21.01.2017. Against the aforesaid judgment, the petitioner/defendant filed P.A. Appeal No. 10 of 2017 which has been dismissed by the impugned judgment dated 25.05.2017. Aggrieved with these two impugned judgments dated 21.04.2017 and 25.05.2017 the petitioner/defendant has filed the present petition.