Shashi Kant Gupta, J. - (1.) This writ petition is directed against the judgement and order dated 6.8.2002 passed by the Addl. District Judge /Special Judge (SC/ST.) Act , Mirzapur in SCC Revision no. 11 of 2001 setting aside the order dated 18.8.2001 passed by the Civil Judge (SD), Mirzapur, whereby the application of the tenant for setting aside judgement and decree dated 10.9.1998 passed exparte was allowed.
(2.) The background facts, in a nutshell, essentially, are as follows follows:
(3.) The respondent no.2 is the landlord of the premises in dispute. A suit, being suit no. 2 of 1997, for arrears of rent and ejectment was filed by the plaintiff respondent against the petitioner;