Rajiv Sharma, J. - (1.) Heard Sri B.K.Saxena, Counsel for the petitioner and Mohd. Shakeel appearing for the contesting private respondent.
(2.) Late Sardar Dailip Singh instituted a SCC suit bearing no.317 of 1982 against the petitioner Shanti Lal (tenant) seeking a decree for ejectment, recovery of rent and damages from the portion of the premises of House No.312/23, Mohalla Lajpatnagar, Chowk, Lucknow. This suit was decreed against the petitioner and as such the petitioner preferred SCC Revision No.124 of 1983 before the Additional District Judge, Lucknow, which was allowed and the matter was remanded. The Trial Court again decreed the suit vide judgment and order dated 24.3.1990. The petitioner again, being dissatisfied with the order of the Trial Court, preferred SCC Revision No.98 of 1990, which was dismissed.
(3.) Hence the unsuccessful petitioner has filed the instant writ petition.;