KAMLA DEVI Vs. IKRAM ALI AND ANOTHER

JUDGEMENT

(1.) Heard Sri Abhishek Mayank, learned counsel for the petitioner and Sri Dharampal Singh, learned Senior Counsel assisted by Sri Mangal Rai and Sri Siddharth Niranjan, learned counsel appearing for the respondents.

(2.) The present petition has been filed seeking to raise a challenge to the order dated 22.02.2018 passed by the District Judge, Jalaun at Orai in Rent Appeal No.05 of 2017 (Ikram Ali Vs. Smt. Kamla Devi) whereby the appeal has been allowed setting aside the judgment and order dated 27.02.2017 passed by the Prescribed Authority/Civil Judge (Junior Division), Konch, Jalaun in P.A. Case No.03 of 2015 (Smt. Kamla Devi Vs. Ikram Ali).

(3.) Briefly stated facts of the case are that upon an application filed under Section 21(1)(a) of the U.P. Act No.13 of 1972, P.A. Case No.03 of 2015 was instituted. The defendant-tenant opposed the application by filing his written statement. The Prescribed Authority vide order dated 27.02.2017 allowed the said application and directed the tenant to handover physical possession of the shop in question within two months and also directed him to pay Rs.2,400/- as two years rent towards compensation to the plaintiff-landlord.