Pankaj Mithal, J. - (1.) Heard learned Standing Counsel for the revisionist and Sri Alok Kumar Yadav, learned counsel for the respondent no. 2.
(2.) The revision has been preferred against the judgement and order dated 05.04.1995 decreeing the suit for rent and eviction of the landlord respondent no. 2.
(3.) The dispute is in respect of a house situate in Azamgarh. Half of the said house on the western side is owned by respondent no. 2 Om Prakash. The other half of the eastern side is owned by his brothers Shree Prakash and Atmaram. The house as a whole is in occupation of the District Commandant, Home Guards and the State of U.P. as the tenants thereof. The rate of the rent of the house as a whole was Rs. 510/- initially and for each of the above portions separately Rs. 255/- per month.;