Vivek Kumar Birla, J. - (1.) Heard Sri K.K. Tiwari, learned counsel for the petitioners and Sri Kartikeya Saran, learned counsel appearing for the landlordrespondent.
(2.) Supplementary affidavit filed today is taken on record.
(3.) Present petition has been filed for quashing the judgment and order dated 2.5.2009 passed in SCC Suit No. 7 of 1982 (Munshi Ram vs. Jai Ram Das) and judgment and order dated 26.10.2013 passed by Small Causes Court, Jhansi in Misc. Case No. 28 of 2010 as well as order dated 26.8.2017 passed in Revision No. 118 of 2013 (Smt. Beena and others vs. Smt. Savita and others).;