Sudhir Agarwal, J. - (1.) Heard Sri Anil Kumar Srivastava, learned counsel for the petitioner and Sri Siddharth Verma, learned counsel for the respondents.
(2.) The petitioner is a landlord and dispute relates to two shops situated at Mohalla Tikait Ganj, Badaun. He is aggrieved by judgment and order dated 3.11.1999 passed by VIIth Additional District Judge, Badaun whereby respondent-tenants' revision has been allowed and Trial Court's judgment and decree dated 26.10.1998 has been set aside resulting in dismissal of SCC Suit No.6 of 1989 filed by petitioner-landlord.
(3.) The facts, in brief, giving rise to the present dispute are that earlier petitioner's predecessor-in-interest Munna Lal, being owner of shops in dispute, let out the same to one Ram Swaroop Son of Lala Gokul Chand vide rent deed dated 1.4.1945 for a period of 10 years on a monthly rent of Rs. 8/-. Sri Ram Swaroop died in 1952 while Sri Munna Lal died in 1967. After the death of Munna Lal, the then owner of the shops, it was succeeded by his son Sita Ram, who also died in 1977 resulting in shops being succeeded by the petitioner.;