S.P. Srivastava, J. - (1.) Heard the learned Counsel for the parties.
(2.) Perused the record.
(3.) Feeling aggrieved by the decree of dismissal of his suit, which had been filed for the eviction of the defendants from the premises in dispute and for recovery of arrears of rent and damages for use and occupation, by the Judge, Small Cause Courts, the plaintiff has come up in revision invoking the jurisdiction of this Court as envisaged under Section 25 of the Provincial Small Cause Courts Act, 1887, seeking redress praying for the reversal of the impugned decree.;