AMIT KUMAR Vs. PREM KUMAR GARG AND ORS.

JUDGEMENT

(1.) Heard Sri S.M.K. Chaudhary, Senior Advocate assisted by Sri Adnan Ahmad, learned counsel appearing on behalf of revisionist, Sri Shashi K. Sinha, learned counsel appearing on behalf of auction purchaser and perused the record.

(2.) Sri Rajendra Kumar Sharma is the owner of the property situated at 1/107, Vijay Khand, Gomti Nagar, Lucknow (hereinafter referred as premisses in question) and Sri Amit Kumar/revisionist is tenant.

(3.) In the year 1999, landlord/Rajendra Kumar Sharma filed a suit registered as S.C.C. Suit No. 51 of 1999, for ejectment, rent and damages against the revisionist. During the pendency of the same, the premises was vacated by the revisionist and the possession given to landlord.