SANGEETA CHANDRA,J. - (1.) This petition has been filed praying for setting aside the judgment and order dated 21.2.2015 passed by Small Cause Court, Civil Judge (Junior Division), Etawah in SCC Suit No. 20 of 2002 (Murari Lal Srivastava v. Satya Narain ) and the order dated 12.8.2016 passed in SCC Revision No. 2 of 2002.
(2.) Learned counsel for the petitioners has submitted that the father of the petitioner was the tenant of the disputed premises which included one room, tin shed and chabutra towards west of room for past several years at the rate of Rs. 30/- per month. The whole of the premises i.e. the room, tin shed and western chabutra was in one and single tenancy of the father of the petitioner.
(3.) The respondent/landlord filed Original Suit No. 105 of 1999 for eviction of the tenant from the western chabutra, room and tin shed. A compromise was entered into during the pendency of the litigation which was filed before the Trial Court on 5.2.1996. On the basis of said compromise, the Suit was disposed of.;