- (1.) Heard Sri B.N.Agarwal, learned counsel for the petitioner and Sri A.N.Bhargav, learned counsel for the respondents.
(2.) The petitioner having lost in both the Courts below and is facing decree of ejectment and payment of arrears of rent has come to this Court assailing the Trial Court's judgment dated 05th May, 2000 in. S.C.C. Suit No.46 of 1990 and Revisional Court's judgment dated 7th August, 2001.
(3.) The respondent-landlord Garib Das Lahoria filed Original Suit No.96 of 1990 in the Court of Judge Small Cause, Jhansi against Irshad Ahmad (petitioner), Nisar Ahmad and Siraj Ahmad alleging that they are in default in payment of rent and therefore they should be evicted from House No.47 (new no.47, 47/1) Schoolpura, Prem Nagar Jhansi.;