- (1.) Challenge in this writ petition is to the judgment and order dated 5.7.2014 passed by the Additional District & Sessions Judge, Court No.3, allowing the appeal filed by the landlords - the respondent nos.2 to 6, whereby the judgment and order dated 20.11.2004 passed by the prescribed authority was set aside.
(2.) The circumstances under which the release application came to be filed and the contentions of the parties may be summarized as below.
(3.) The dispute relates to two shops and a basement under the said shops, situated on the ground floor of house no.114/81, Naya Gaon West, Nazirabad, P.S. Aminabad, Lucknow. The suit premises was owned by Mirza Sharif Beg (since deceased). Mirza Sharif Beg was the husband of respondent no. 2 and father of respondent nos.3 to 6. After the death of Mirza Sharif Beg in 1983, the respondent nos.2 to 6 became the owners of the suit premises. The suit premises was originally let out by Mirza Sharif Beg to Mohd. Islam, the husband of petitioner no.1 and the father of petitioner nos.2 to 7. After the death of Mohd. Islam, the petitioners became the tenants of the suit premises.;