ABHINAVA UPADHYA, J. - (1.) I have heard learned counsel for the revisionists as well as learned counsel for the respondents.
(2.) THE dispute raised in this revision is with regard to the period of rent, which has been determined by the court below. The present revision has been filed on the ground that the landlord themselves had claimed arrears of rent from 1.9.2003 to 31.8.2006, but the court below has directed the arrears of rent from the year 1993. According to learned counsel for the revisionists, the court below has exceeded in granting of benefit to the landlord beyond the prayer made for.
(3.) LEARNED counsel for the respondents, however, submits that although in the pleadings, he has claimed arrears of rent from the year 1993, however, he is not objecting to the grant of rent from 1.9.2003 to 31.8.2006 only.;