Surya Prakash Kesarwani, J. - (1.) Heard Sri S.S. Sharma, learned counsel for the defendant-petitioner.
(2.) Briefly stated facts of the present case are that the plaintiff-landlord/respondent has filed a release application under Section 21(1)(a) of U.P. Act 13 of 1972, dated 13.8.2008 being P.A. Case No.45 of 2008 (Rakesh Kumar v. Smt. Vimla Devi), which was allowed by the Additional Civil Judge (Senior Division) (Court No.1), Mathura by judgment and decree dated 2.8.2017.
(3.) Aggrieved with this judgment, the defendant-petitioner/tenant filed P.A. Appeal No.14 of 2017 (Smt. Vimla Devi v. Rakesh Kumar), which was dismissed by the impugned judgment dated 30.11.2017 passed by the District Judge, Mathura.;