S.U.Khan, J. - (1.) Heard learned counsel for the parties.
(2.) This is landlord's writ petition arising out of suit filed by it for eviction against tenant respondent in the form of S.C.C. suit No. 56 of 1996. The suit was decreed on 29.09.2003 by Additional Civil Judge (Junior Division), Court No.1, Mathura, exercising powers of J.S.C.C. Through the said decree, defendant was directed to be evicted and he was also directed to pay Rs.798.50 as arrears of rent/damages for use and occupation. Damages @ Rs.50/- per month were also awarded from the date of filing of the suit till recovery of possession. Against the said judgment and decree, tenant-respondent filed S.C.C. Revision No.23 of 2003. A.D.J., Court No.6, Mathura allowed the revision through judgment and order dated 22.07.2005. Revisional Court set aside the judgment and decree passed by the Trial Court and dismissed the suit. However, Revisional Court permitted the respondent in the revision, i.e. petitioner, to withdraw the amount deposited by the tenant in Court. This writ petition is directed against the order of the Revisional Court dated 22.07.2005.
(3.) The plaintiff in the suit was described as follows:- "Thakur Shri Rangji Maharaj Virajman Mandir Sthit (situate) Vrindaban Dwara (through) Shri Swami Goverdhan Rangacharya Ji Maharaj, son of Swami Shri Nivasacharya Ji Maharaj Mohatmim Mutwalli awam Sewayat Thakur Shri Rangji Maharaj tatha adhayksh (President) Shri Rang Mandir Trust Board, Vrindaban, Tahsil Wa Zila Mathura Dwara Mukhtar-e-aam(power of attorney) Sri Ram Kishan Singh son of Ram Lal";