Rakesh Srivastava, J. - (1.) Heard Shri S.K. Rastogi, learned counsel for the petitioner and Shri J.P. Mathur, learned counsel for the respondent.
(2.) The petitioner is a tenant in the shop situated in the ground floor of house No. 319 of 2011, Churi Wali Gali, Chowk, Lucknow.
(3.) A suit was filed by the original landlord against the petitioner for recovery of rent and eviction. The said suit was decreed by the trial court by judgment and order dated 08.03.2013. The revision preferred by the petitioner was dismissed by the Additional District Judge, Court no. 12, Lucknow by judgment and order dated 03.05.2014. This led to the filing of the present writ petition.;