- (1.) Heard Sri V.S. Shukla, learned Counsel for the petitioner, Sri Pulak Ganguly for the caveator-respondent and perused the record. This petition has been filed challenging the validity and correctness of the order dated 23.1.2009 passed by Judge Small Causes Court, Bareilly in S.C.C. Suit No. 19 of 1998 "Rajendra Prasad v. Tulsi Ram and others" as well as the judgment and order dated 11.2.2010 passed by Additional District Judge Court No. 12, Bareilly in Revision No. 6 of 2009 "Mahesh Kumar and others v. Rajendra Prasad and others".
(2.) The brief facts of the case as called out from record are that the respondent No. 3 had filed Original Suit No. 19 of 1998 alleging that the petitioner is tenant of respondent No. 3 in House No. 220, Sadar Bazar, Bareilly at the rate of Rs. 150/- per month. Suit No. 63 of 1993 was filed by the landlord against the original tenant Tulsi Ram as he was not paying the rent regularly.
(3.) Another Suit No. 34 of 1996 was filed by the landlord for recovery of arrears of rent and which against the original tenant Tulsi Ram which was decree in favour of the landlord.;