KAMLADEVI AND ORS Vs. ADDITIONAL DISTRICT JUDGE

JUDGEMENT

(1.) Heard Sri Kamla Prasad Tiwari, learned Counsel for the defendants-petitioners and Sri Rishikesh Tripathi, learned Counsel for the Plaintiffs-respondents/landlord No. 2.

(2.) This Petition under Article 227 of the Constitution of India, has been filed praying to set aside judgment dated 25.11.2017 and the decree in S.C.C. Revision No. 29 of 2014 (Jagdish Kumar Tiwari v. Smt. Kamla Devi and others) passed by the Judge Small Causes (Court No. 1), Jhansi.

(3.) Briefly stated facts of the present case are that undisputedly one Ram Gopal and Sri Badri Prasad had jointly purchased house No. 587/33 and' 587/34, mohalla Maseehaganj (Nalganj) near Sarswati Inter College, Sipari Bazar, Jhansi by registered sale-deed dated 23.4.1962 (Paper No. 41-Ga). The husband of the defendant-petitioner No. 1 and father of the defendant-petitioner Nos. 2, 3 and 4, namely Sri Pratap Singh was inducted as a tenant in the aforesaid house No. 587/34, Sipari Bazar, Jhansi at a monthly rent of Rs. 6/- which was subsequently increased to Rs. 7.50 per month.