- (1.) Heard the learned Counsel for the parties. Challenging the judgment and decree dated 31st of October, 2007 passed by the Judge, Small Causes Court in SCC Suit No. 18 of 2007 whereby a decree for ejectment has been passed against the present applicant/tenant, the present revision has been filed under section 25 of the Provincial Small Causes Court Act.
(2.) The relevant facts are not much in dispute.
(3.) The demised premises was let out to the defendant tenant under a lease agreement dated 11.6.2002 initially for a period of five years.;