SMT. MUNNI BEGAM Vs. NAWAB KHAN AND ANOTHER

JUDGEMENT

(1.) Counter and Rejoinder affidavits filed today, are taken on record.

(2.) Heard Sri Hari Bans Singh, learned counsel for the petitioner/defendant/tenant and Sri Arun Kumar Shukla, learned counsel for the plaintiff-respondent/landlord.

(3.) This petition under Article 227 of the Contitution of India, has been filed praying to set aside the impugned ex-parte judgment dated 18.4.2017 in S.C.C. Revision No.260/74/2016 (Smt. Munni Begam v. Nawab Khan and another ) passed by the Additional District Judge (Court No.15), Kanpur Nagar, and the impugned judgment dated 11.3.2004 in Original Suit No.215 of 1999 ( Nawab Khan v. Smt. Munni Begam) passed by the Judge Small Cause Court, Kanpur Ndagar, whereby the revision has been dismissed on the ground of delay.