ANIL JAIN Vs. GOPAL SANGHI

JUDGEMENT

(1.) With consent, heard finally.

(2.) The present petition under Article 227 of the Constitution of India has been preferred by the petitioner being crestfallen by the order dated 08/05/2017 (Annexure P-1) passed by the trial Court whereby application preferred by the petitioner under section 10 CPC has been turned down.

(3.) Precisely stated facts of the case for adjudication are that respondents filed a suit for eviction and recovery of arrears of rent regarding suit shop. It was alleged that vide registered sale deed dated 18/04/2013 from Rajendra Agrawal (previous owner of the suit shop), the suit shop was purchased and since the petitioner has not paid rent due from the date 01/04/2013 to him, therefore, the suit has been filed.