AJAI KUMAR GARG Vs. SHRI ASHOK KUMAR PACHAURI

JUDGEMENT

(1.) - Heard Shri P.K. Jain, learned Senior Advocate assisted by Shri Aklank Kumar Jain for the petitioner and Shri Pankaj Agarwal for the contesting respondent.

(2.) This petition arises out of a JSCC Suit No. 99 of 1998 filed by the respondent for eviction and damages for use an occupation at the rate of Rs. 770 per month.

(3.) The suit was decreed vide judgment dated 11.11.2011 and the consequential revision no. 34 of 2011 has been dismissed vide judgment dated 20.08.2016. Hence this petition.