ARVIND MOHAN BADONI S/O SRI PARAS RAM BADONI Vs. ADDITIONAL DISTRICT JUDGE III

JUDGEMENT

(1.) BY means of this petition, moved under Article 226/227 of the Constitution of India, the petitioner has challenged the order dated 17.05.1989, passed by III Additional District Judge, Dehradun, on review application No. 02 of 1982.

(2.) HEARD learned Counsel for the parties.

(3.) THE trial court after recording the evidence and hearing the parties vide judgment and decree dated 18.07.1986, dismissed the S.C.C. Suit No. 02 of 1982, holding that the relationship of landlord and tenant is not established on the record, nor service of notice is proved on the defendant.