R.H. Zaidi, J. - (1.) BY means of this petition filed under Article 226 of the Constitution of India, petitioner challenges the validity of the order dated 16.8.1997 whereby the suit filed by the contesting respondent No. 3 was decreed by the trial Court and the order dated 2.8.1999 by which amendment application filed by respondent No. 3, was allowed by the trial Court and the order dated 5.9.2000 whereby revision filed by the petitioner against the order dated 16.8.1997 has been dismissed by the Court below. It appears that respondent No. 3 filed a suit for ejectment and recovery of rent on the ground of default. The said suit was decreed on 16.8.1997 after contest. Challenging the validity of the order passed by the trial Court, petitioner filed a revision before the court below. During the pendency of the revision, the petitioner filed an application for amendment of the written statement. The said application was dismissed by the revisional Court by order dated 2.8.1999. The revision filed by the petitioner against the judgment and order dated 16.8.1997 has been dismissed by order dated 5.9.2000. Hence, the present petition.
(2.) LEARNED counsel for the petitioner submitted that the Courts below have acted illegally in decreeing the suit and dismissing the revision filed by the petitioner. The judgment and order passed by the Courts below are liable to be set aside. I have considered the submissions made by the learned counsel for the parties and also perused the record.
(3.) THE trial Court after perusing the material on the record, recorded findings on the relevant issues in favour of respondent No. 3 and thereafter decreed the suit. The revisional Court also affirmed the findings recorded by the, trial Court and dismissed the revision. The findings recorded by the Courts below are all findings of fact, which do not suffer from any illegality or infirmity. Learned counsel for the petitioner failed to demonstrate from the material on the record that there was any error of law or jurisdiction in orders passed by the courts below. No case for interference under Article 226 of the Constitution of India is made out.;