Sibghat Ullah Khan, J. - (1.) Heard Shri M.C.Tiwari, learned counsel for the petitioners.
(2.) This writ petition has been filed by the tenants. Landlords-respondents 1 to 4 instituted suit for eviction against the tenants (petitioners and proforma respondents) in the form of S.C.C. Suit no.5 of 1997 after terminating the tenancy of the tenant. J.S.C.C./Civil Judge (Senior Division), Etawah through judgment and decree dated 22.9.2008 decreed the suit. The defence of the tenants had been struck off under Order 15 Rule 5 C.P.C. Against the said decree tenants petitioners filed S.C.C. Revision no.15 of 2008 which was dismissed by Additional District Judge, Court No.4, Etawah on 17.9.2012 hence this writ petition.
(3.) Property in dispute is a godown rent of which is Rs. 75/- per month.;