J.C. Gupta, J. - (1.) This writ petition is directed against the order dated 9.12.1996 passed by respondent No. 2 in the execution proceedings and the order dated 15.4.1998 passed by revisional court, the respondent No. 1.
(2.) Relevant facts may be briefly stated.
(3.) Suit No. 9 of 1989 was filed on Small Cause Court's side by respondent No. 3 against the petitioner for ejectment alleging that the petitioner was tenant in the disputed shop @ Rs. 100 per month which was subsequently enhanced to Rs. 150 per month from 1982. The tenant-petitioner was in arrears of rent since July, 1982, which were not paid despite service of notice of demand. The tenancy was also terminated by means of a notice served under Section 106 of the Transfer of Properties Act.;