VINOD KUMAR Vs. THAKUR MURLI MANOHARJI

JUDGEMENT

(1.) Heard Shri Arpit Agarwal, learned counsel on behalf of the petitioner and Shri Dinesh Pathak, learned counsel for the respondent.

(2.) This writ petition has been filed under Article 226 of the Constitution of India challenging the orders dated 26.02.2015 passed by the Prescribed Authority/Additional Chief Judicial Magistrate, Court No. 1, Pilibhit in P.A. Case No. 15 of 2012 (Thakur Murli Manohar Ji Maharaj Viraajman Mandir vs. Vinod Kumar) and order dated 07.03.2018 passed by the learned District Judge, Pilibhit in P.A. Appeal No. 05 of 2015 (Vinod Kumar vs. Thakur Murli Manohar Ji Maharaj Viraajman Mandir).

(3.) On the basis of the pleading on record it is evident that the respondent-landlord had initially filed a S.C.C. Suit No. 10 of 2004 (Thakur Murli Manohar Ji Maharaj vs. Krishna Avatar) praying for eviction of the tenant Krishna Avatar, the father of the petitioner herein before the Small Causes Court/Civil Judge (Junior Division), Pilibhit. The landlord had prayed for a decree of eviction as well as arrears of rent @ Rs.1377.68 per month w.e.f. 20.09.2004 to 08.10.2004 and also for damages @ Rs.20/- per day till the date of giving of peaceful and vacant possession of the property in dispute.