GURDAYAL SARAN PRASAD Vs. DISTRICT JUDGE DEHRADUN

JUDGEMENT

(1.) Heard the petitioner's counsel as well as Sri Shakti Swaroop Nigam for the respondents.

(2.) By means of this writ petition the petitioner has challenged the order of the Additional District Judge dated 1.7.81 whereby petitioner's suit for ejectment and mesne profit has been dismissed.

(3.) Undisputedly petitioner filed suit for rent and ejectment after serving a notice under Section 106 of the Transfer of Property Act on respondent No. 3 whereby her tenancy was terminated. The trial court decreed the suit for rent as well as for ejectment. The revisional court, however, set aside the judgment of the lower court so far as it related to the decree of ejectment.