RAKESH TIWARI, J. - (1.) HEARD the learned counsel for the parties and perused the records.
(2.) THE aforesaid revision has been filed challenging the validity and correctness of the judgment and decree dated 15.4.1987 passed by the Judge, Small Causes Court, Bijnor in J.S.C.C. Suit No. 10 of 1986. The aforesaid suit was filed by the respondents for recovery of arrears of rent and ejectment of the revisionist from the shop in question. It is alleged that the defendant did not pay the rent and taxes inspite of demand notice since October, 1980.
(3.) THE revisionist has contested the aforesaid suit and filed his written statement. It is alleged that he is a tenant of the shop in question since 3rd May, 1969. He states that he has paid rent regularly till February, 1986 and therefore, he is not a defaulter.;