MOHD KASIM Vs. BENAF

JUDGEMENT

(1.) -HEARD learned Counsel for the parties.

(2.) THIS is tenant's writ petition. Original landlord Subhan Khan since deceased and survived by respondents No. 1 to 4 instituted S. C. C. Suit No. 71 of 1983 against tenant-petitioner. In the suit eviction was sought on the ground of default. Suit was decreed on 9. 5. 1991 by J. S. C. C. Jhansi. Against the said judgment and decree, S. C. C. Revision No. 42 of 1991 was filed by the tenant-petitioner, which was dismissed on 4. 1. 1993 by District Judge, Jhansi, hence this writ petition.

(3.) PROPERTY in dispute consists of two rooms, which are part of house No. 335, Mukrayana, Jhansi. Rent is Rs. 4. 50/- per, month. According to the plaint allegations, rent had not been paid from 17. 7. 1981 to 30. 1. 1983.