Allahabad High Court
Tushar Sahni vs Thakurji Behari Ji Maharaj Trust ... on 11 July, 2025
Author: Pankaj Bhatia
Bench: Pankaj Bhatia
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Neutral Citation No. - 2025:AHC-LKO:39704 Court No. - 7 Case :- S.C.C. REVISION No. - 159 of 2016 Revisionist :- Tushar Sahni Opposite Party :- Thakurji Behari Ji Maharaj Trust Sitapur Thru. Sarvarakar Counsel for Revisionist :- Manish Mathur,Suyesh Pradhan Counsel for Opposite Party :- Shesh Verma,Shesh Verma Hon'ble Pankaj Bhatia,J.
1. Heard Sri Rajendra Prasad, learned Counsel for the revisionist.
2. A request has been made to adjourn the matter. However, the revision is of the year 2016, the request cannot be accepted.
3. The present revision has been filed agaisnt the judgment and decree dated 02.09.2016 whereby, the decree of rent and ejectment was passed.
4. A perusal of the judgment and decree reveals that as many as five issues were framed in between the parties and they were decided after considering the evidence on record, which did not requires any interference. However, learned Counsel for the revisionist states that the matter has been compromised in between the parties.In case, the said is true, the same shall be placed before the Executing Court, if any, execution is filed.
5. In case there is no compromise, the Executing Court shall execute the decree forthwith.
6. In view of above, the revision is dismissed.
Order Date :- 11.7.2025 akverma