SURENDRA KUMAR Vs. SANT LAL

JUDGEMENT

(1.) The present writ petition has been filed by the petitionerdefendant under Articles 226 and 227 of the Constitution of India with the following prayers:-

(2.) The facts apropos are that one Shri Sant Lal filed a suit for eviction of the petitioner-defendant and respondent No.2 to which written statement was submitted by the petitioner-defendant along with respondent No.2. During the pendency of the suit, Shri Sant Lal expired and his legal representatives (respondents Nos.1/1 to 1/9) stepped into the shoes of Shri Sant Lal and continued the lis.

(3.) During the pendency of the suit, an application for determination of provisional rent was filed by the respondentsdefendants on 22/10/1996, which came to be decided on 14/3/2018 (Annex.3) and the learned Senior Civil Judge, Sangariya (hereinafter referred to as 'the learned trial Court') passed the following order:-