VISHWANATH GUPTA Vs. DISTRICT JUDGE, BANDA AND ORS.

JUDGEMENT

(1.) Heard Sri Deepak Kumar Jaiswal, learned counsel for the defendant-tenant/ petitioner and Sri R.K. Pandey, learned counsel for the plaintiff-landlord/ respondent No.3.

(2.) This writ petition has been filed praying for the following relief:

(3.) Briefly stated facts of the present case are that undisputedly the plaintiff/ respondent No.3 is the owner and landlord of the disputed shop, of which the defendant-tenant/ petitioner was tenant. On the ground of bonafide need, the plaintiff-landlord/ respondent No.3 filed Rent Case No.08 of 2014 (Jugul Kishor Modi vs. Vishwanath Gupta), which was decreed by judgment and decree dated 12.04.2019 passed by the Civil Judge (Senior Division)/ Prescribed Authority, Banda. Aggrieved with this judgment, the defendant-tenant/ petitioner filed Rent Appeal No.03 of 2019 (Vishwanath Gupta vs. Jugul Kishor Modi), which has been dismissed by the impugned judgment dated 23.07.2019 passed by the District Judge, Banda. Aggrieved with these two judgements, the defendant-tenant/ petitioner has filed the present writ petition.