DEVI SARAN VERMA Vs. GAURI SHANKER MISHRA

JUDGEMENT

(1.) PRESENT JSCC Revision has been filed questioning the validity of the judgment and decree dated 11. 7. 2008 passed by the Additional District Judge, Court No. 1, Allahabad in JSCC Suit No. 4 of 1995 (Gauri Shankar Versus Devi Saran Verma ). JSCC Suit has been decreed for ejectment of tenancy and for recovery of amount.

(2.) AT the point of time, when the JSCC Suit has been taken up, this fact was reflected that defendant/ revisionist has already purchased a house, and at the said juncture query was made as to when he has already purchased the house in the name of his wife, then why such litigation is being contested and straight answer was given at the said juncture that on pecuniary front as there is decree for substantial amount, as such present matter is being contested.

(3.) SRI B. D. Madhyan, Senior Advocate, learned counsel for the revisionist contended with vehemence that his client is entitled approximately for Rs. 2,00,000/- by way of decree to wards rent.