- (1.) This petition under Article 226 of the Constitution of India is directed against the revisional judgment dated 12th August, 1981, a true copy of which is Annexure 3 to the petition. A certified copy of the said order is also on the record.
(2.) The facts, in brief, are these. The petitioner was the tenant of the respondent No. 2. The latter filed a suit for the eviction of the petitioner after determining his tenancy. The other connected reliefs, by way of arrears of rent and damages for use and occupation, were also claimed. The suit was dismissed by the trial Court by its judgment dated 20th February 1979, a true copy of which is Annexure 2 to the petition. A revision was filed against the said judgment under Section 25 of the Provincial Small Cause Courts Act, and the same was allowed by the revisional Court by the aforesaid impugned judgment dated 12.8.1981.
(3.) Feeling aggrieved, the tenant has come up in the instant petition and in support thereof, I have heard Sri S.U. Khan, learned counsel for the petitioner. In opposition, Sri V.K. Gupta, learned counsel for the landlord respondent No. 2 has made his submissions.;