Rakesh Sharma, J. - (1.) Heard Sri Rajat Kant Sharma, learned Counsel tor the petitioner and Sri Ravi Nath Tilhari, learned Counsel for the opposite parties No. 3 and 4.
(2.) In the present writ petition, the petitioner has assailed the order dated 11.8.1980 passed by the Munsif North, Unnao and the order dated 3.11.1980 passed by the Vth Additional District Judge, Unnao, dismissing the revision filed by the petitioner who was the landlord of the disputed premises, a shop, situate at Qasba Safipur district Unnao.
(3.) The petitioner, late Sri Mohd. Jamil Khan, now represented through his legal heirs, was the landlord of the above said disputed shop. A tenancy for a shop was settled between the petitioner and opposite party No. 3 Sri Chhotey Lal through a sarkhat/agreement executed on 15.10.1963 at the rate of Rs. 30/- per month as rent. Learned Counsel for the petitioner has submitted that the opposite party No. 3, Sri Chhotey Lal had opened his separate shop and had sub-let the disputed shop to one Sri Munakki Lal, now represented through his legal heirs after his death during the pendency of this case i.e. on 12.8.1992.;