- (1.) This revision has been preferred by the revisionist-defendant against the judgment and order dated 23.08.2012, passed by learned? Special Judge (Ayodhya Prakran)/Additional District Judge, Lucknow in SCC suit no.50 of 2011, by which the defence of the defendant/tenant/revisionist has been struck off in compliance of provision contained under Order XV, Rule 5 of the Code of Civil Procedure.
(2.) The plaintiff-respondent has put in appearance and filed counter affidavit, which is taken on record. No rejoinder affidavit was sought for by the revisionist-defendant.
(3.) I have heard both learned counsel for the parties and have gone through the records.;