Devendra Pratap Singh, J. - (1.) Heard learned counsel for the parties.
(2.) This petition is directed against concurrent judgments dated 18.5.1983 and 12.1.1988 by which the suit for eviction against the petitioner has been decreed by both the courts below.
(3.) The respondent landlord instituted a SCC Suit No. 27 of 1978 inter alia with the allegation that the defendant respondent no. 7 was inducted as a tenant of the disputed shop on the strength of a rent note dated 13.3.1971 at Rs. 50/- per month for 11 months but after 12.12.1974 he stopped paying rent and inducted the petitioners as sub tenant but despite notice demanding arrears of rent and determining the tenancy, neither the rent was paid nor they vacated the premises.;