RATAN LAL KUSHWAHA Vs. SMT. WATI

JUDGEMENT

(1.) This petition has been filed under Article 227 of the Constitution praying for exercise of supervisory jurisdiction and for quashing of the impugned judgment and order 24.2.2018 passed in Small Causes Case No. 51 of 2017 (Ratan Lal v. Smt. Wati ) and also the impugned order dated 19.9.2017 passed in Small Causes Case No. 23 of 2015 (Smt. Wati v. Ratan Lal) passed by the Judge Small Causes Court, Jhansi and for a direction to the learned Court below not to proceed to decide the Small Causes Case No. 23 of 2015.

(2.) Learned counsel for the petitioner submits that the plaintiff / respondent has filed a Suit for eviction of the petitioner claiming him to be a tenant at Rs. 300/- per month of a house situated in village Singarra (Bhattagaon), Jhansi. A total sum of Rs. 10,800/- was claimed as arrears of rent for past three years, has also a decree for eviction and damages at the rate of Rs. 100/- per day.

(3.) The petitioner filed his objections to the said plaint in the form of Application No. 35-C(2) saying that he was the actual owner of the house and he also submitted tax receipt of the house in question which has been numbered as 324 in Ward No. 23, Singarra, Jhansi after the village in question came within the municipal limits of the city of Jhansi.