- (1.) Heard Sri Pankaj Agarwal, learned counsel for the petitioner and Sri H.P. Singh and Divakar Rai Sharma, learned counsel for the respondents.
(2.) The writ petition is directed against judgment dated 15th April, 1999 of Small Cause Court, Aligarh decreeing respondents-landlords' SCC Suit No.9/93 [Smt. Sarvesh Jain (since deceased) & Ors. Vs. Sri Ravi Kumar] directing for ejectment of petitioner and realization of arrears of rent with mesne profits and revisional order dated 27th November, 1999 passed by District Judge, Aligarh dismissing petitioner's S.C.C. Revision No.20/1999.
(3.) The facts in brief giving rise to the present dispute be stated as under:-;