AMAN JINDAL Vs. DAYAL ENTERPRISES

JUDGEMENT

(1.) Heard Mr. B. Dutta, the learned Senior counsel assisted by Mr. S. Deka, the learned counsel appearing on behalf of the petitioners and Mr. H. Agarwal, the learned counsel appearing on behalf of the respondent Nos. 1 to 4.

(2.) The learned Senior counsel appearing on behalf of the petitioners submitted that the proceedings under Article 227 of the Constitution have been invoked in order to place before this Court the gross abuse of the process of the Court whereby a landlord tenant dispute has been converted to a suit based on title.

(3.) The learned Senior counsel submitted that the petitioners herein as plaintiffs had instituted a suit against the respondents herein which was registered and numbered as Title Suit No.37/2015. The said suit was filed for recovery of vacant and khas possession of the suit premises on the ground that the defendants are defaulters in payment of rent from the month of January, 2015 onwards.