SUNITA AGARWAL,J. - (1.) This petition is directed against the order dated 25.1.2018 passed by Civil Judge, (Senior Division), Agra in Miscellaneous Case No.199 of 1984 arising out of Original Suit No.76 of 1949, whereby application 4Ga filed by the respondent-M/s Gambhimal Pandya Private Ltd was allowed and it was directed that the petitioner who is son of Late Prem Dutt Paliwal shall hand over vacant possession of Bungalow no.4, Municipal No.21/05, Jeoni Mandi, Agra, i.e premises in dispute.
(2.) Heard Sri Sudeep Harkauli, learned counsel for the petitioner and Sri Madhav Jain, learned counsel for the respondent no.1. Other respondents are proforma respondents and have no concern with the dispute, in hand.
(3.) The dispute relates to John Mills, Bungalow no.4 bearing Municipal no.21/05, Jeoni Mandi, Agra. The petitioner herein is admittedly son of Prem Dutt Paliwal who was given licence of the Bungalow no.4 by the receiver appointed in Original Suit No.76 of 1949 filed by Loon Karan Sethiya.;