- (1.) Leave granted. This appeal has been preferred against judgment and order dated 5th January, 2012 of the High Court of Judicature at Allahabad passed in Civil Revision No.339 of 1992 arising out of eviction proceedings initiated against the appellants (tenants) by the respondents (landlords) on the ground of arrears of rent from 14th February, 1984 to 14th June, 1990. The courts below have upheld the claim for eviction holding the appellants to be defaulters.
(2.) We have heard learned counsel for the parties.
(3.) It has been pointed out by learned counsel for the appellants that following finding has been recorded by the High Court while dismissing the revision petition by the impugned order:- "Admittedly, there is no material before this Court nor was produced before the trial Court with regard to those proceedings and therefore, no notice of the said plea can be taken. Any other point was not pressed. There is no merit in the revision.";