R.H.Zaidi, J. - (1.) Heard learned Counsel for the petitioner.
(2.) By means of this petition filed under Article 226 of the Constitution of India, petitioner prays for issuance of a writ, order or direction in the nature of certiorari dated 6.5.1997 whereby the suit filed by the contesting respondents No. 3 and 4 for ejectment and recovery of rent and damages was decreed by the trial Court and the order dated 20.1.2000 whereby the revision filed by the petitioner against the decree passed by the trial Court was dismissed by the Revisional Court.
(3.) It appears that the respondent Nos. 3 and 4 filed a suit for ejectment and recovery of arrears of rent and damages against the petitioner on the ground of default and material alteration. The suit was contested by the petitioner who denied the allegations made in the plaint and asserted that he did not commit any default in payment of rent nor made any material alteration in the building in question. Parties produced evidence before the trial Court in support of their cases. The trial Court after perusing the material on record recorded findings on the relevant issues against the petitioner and decreed the suit by its judgment and decree dated 6.5.1997. Challenging the validity of the said decree, the petitioner filed a revision before the Court below. The revision also .met the same fact and was dismissed on 20.1.2000. Hence, the present petition.;