- (1.) Heard Sri Sudeep Kumar Singh, Advocate, for petitioner and Sri Madan Mohan, Advocate, for respondents.
(2.) This Writ petition is directed against the judgment and order dated 28.1.1997 passed by District Judge, Hamirpur allowing S.C.C. Revision No. 1 of 1996 of respondents no. 3; while setting aside Trial Court's order dated 23.5.1996 which has decreed the suit. It had directed for eviction of petitioner-tenant from the premises in question.
(3.) Learned counsel for petitioner submitted that rent was paid by tenant regularly and every month and all the receipts were produced before the Court below but Revisional Court has discarded all these receipts as forged and fictitious without considering the evidence of petitioner and, therefore, has erred in law while exercising revisional power. He submitted that on factual aspects, Revisional Court has no jurisdiction to interfere and, therefore, impugned revisional order is clearly illegal and liable to be set aside.;