Prakash Krishna, J. - (1.) Supplementary affidavit filed today may be taken on record.
(2.) Heard Shri Ashok Bhatnagar, learned Counsel for the applicant and Shri Neeraj Srivastava learned Counsel for the plaintiff -landlord.
(3.) The present revision has been filed under Sec. of the Provincial Small Causes courts Act against the judgment and decree dated 5.8.2010 whereby the court below has decreed the SCC Suit No. 27 of 2008 for recovery of arrears of rent, damages and ejectment of the defendant -applicants who were the tenants.;