ANAND KUMAR Vs. SRI LAL BABU RAI

JUDGEMENT

(1.) Heard the learned senior counsel, Mr. K. N. Chaubey, for the petitioner.

(2.) This application under Article 227 of the Constitution of India has been filed by the petitioner praying for the following reliefs :

(3.) For better understanding the facts, it may be stated that the plaintiff respondent filed eviction suit being Title Suit No.30 of 2011 against the petitioner and his mother. The said suit was decreed ex.-parte by the Judgment and order dated 13.09.2012 and decree was followed. This is the judgment which is under challenge.