- (1.) Heard Sri R.S. Verma, learned counsel for the petitioner and Sri A.N. Rai, learned counsel for the respondents.
(2.) By means of this petition, the petitioner is invoking the supervising jurisdiction of this Court under Article 227 of the Constitution of India to set aside the order dated 25.5.2011 passed by the J.S.C. Court and the order dated 2.5.2013 passed by the revisional court. The applicant is the tenant of a shop and a godown situated in Sri Bihari Ji market at Mohalla Matwarganj, City and District Azamgarh on a monthly rent of Rs. 300/- and Rs. 150/-; respectively. He was in default of rent and hence respondent no. 3 i.e. the landlord had instituted a suit for arrears of rent and ejectment. The J.S.C.C. Suit No. 12 of 2001 was instituted on 17.9.2001 on the ground that the petitioner was in default for more than four months.
(3.) It appears that prior to the institution of this suit, an Original Suit No. 617 of 2000 for injunction was filed by the petitioner, in which certain deposits were made.;