- (1.) Heard Sri Amit Chandra, learned counsel for the revisionist and Sri Yashovardhan Swaroop, learned counsel for the respondent.
(2.) The facts, in brief, of the present case as stated by the learned counsel for the revisionist are to the effect that Landlord / Sanjeev Kumar Khandelwal had given the premises in question situated at building no. 72/6, Khandelwal Builing, Munna Lal Dharamshala Road, Charbagh, Lucknow., details of which is given herein below under the tenancy of Punjab National Bank:- North: passage and open land thereafter Munna Lal Dharamshala Road South: Property of plaintiff and Late Sri R.P. Khandelwal & thereafter Transport Market road. East: Krishna Building West: Portion of R.P. Khandelwal in possession of defendant. Thereafter the landlord/ Sanjeev Kumar Khandelwal filed a suit for arrears of rent, damages and ejectment ( SCC Suit no. 50 of 2004 ,Sanjeev Kumar Khandelwal v. Punjab National Bank), allowed vide judgment and decree dated 31.1.2008 passed by Additional District Judge, Lucknow.
(3.) Aggrieved by the same, the present revision has been filed under Section 25 of the Small Causes Court Act 1884.;