SURYA PRAKASH KESARWANI, J. - (1.) Heard Sri Abhinava Krishna Srivastava, learned counsel for the petitioner/defendant and Sri Ram Kishore Pandey, learned counsel for the respondent/landlord.
(2.) This petition under Article 227 of the Constitution of India has been filed praying to set aside the judgment dated 17.08.2017, decree dated 03.09.2017 in J.S.C.C. Suit No. 299 of 2000 passed by Judge, Small Causes Court, Kanpur Nagar and the judgment dated 04.05.2017 in J.S.C.C. Revision No. 122 of 2007 passed by the court of Additional District Judge, Court No. 15, Kanpur Nagar.
(3.) The only submission of learned counsel for the petitioner is that Sri Virendra Kumar Agarwal through whom the suit was instituted, was not the Trustee of the plaintiff Trust and therefore, the impugned judgments are wholly unsustainable.;