RAMESH CHND KOIRI Vs. CHANDAN KOIRI & ORS

JUDGEMENT

(1.) The plaintiff in a suit under Section 6 of the Specific Relief Act, 1963 is the petitioner of the present revisional application under Article 227 of the Constitution of India.

(2.) The petitioner in the suit alleged that he is the tenant in respect of the suit property at a rent of Rs. 300/- payable according to english calendar month under Md. Israil, Makhtarul Islam and predecessor in interest of the opposite party Nos. 6(a) to 6(f) M.L Jalil (Since deceased) by virtue of an agreement dated January 25, 2006. The said land lords have been arrayed as defendants in the suit.

(3.) The petitioner in the suit alleged that he was dispossessed from the suit property without his consent and without due process of law on September 26, 2018 by the defendant Nos. 1,2 and The petitioner immediately thereafter complaining his such dispossession from the suit property lodged written complaint with the police authorities.