S.P. Mehrotra, J. - (1.) THIS writ petition has been filed by the petitioners under Article 226 of the Constitution of India, inter -alia, praying for quashing the judgment and order dated 22.10.2002 (Annexure 5 to the writ petition) passed by the learned Additional District Judge, Court No. 3, Jhansi in S.C.C. Revision No. 192 of 2001 and the judgment and order dated 19.9.2001 (Annexure 4 to the writ petition) passed by the learned Judge, Small Causes Court, Jhansi in J.S.C.C. Suit No. 8 of 1992 The dispute relates to an accommodation on the first floor of House No. 100/6, Inside Sainyergate, Jhansi. The said accommodation has, hereinafter, been referred to as "the disputed accommodation".
(2.) FROM the allegations made in the writ petition, it appears that Smt. Shanti Devi (Respondent No. 1) filed a suit for ejectment, arrears of rent, damages etc. in respect of the disputed accommodation against Daya Ram, predecessor -in -interest of the petitioners Nos. 1 to 4. The said suit was registered as Suit No. 8 of 1992. During the pendency of the said suit, it appears that the said Smt. Shanti Devi (Respondent No. 1) executed a sale deed in favour of Smt. Dipti Saxena (Respondent No. 2) in respect of the disputed accommodation. Consequently, Smt. Dipti Saxena was impleaded as plaintiff No. 2 in the said suit.
(3.) THE suit was contested by the said Daya Ram, predecessor -in -interest of the petitioner Nos. 1 to 4.;