- (1.) A decree of eviction and for damages, pendente lite and future, dated 30.7.12 passed by Additional District Judge, Ghaziabad exercising powers of Small Causes Court has been challenged in this revision under Section 25 of the Provincial Small Causes Act, 1887.
(2.) The two primary questions arising in this revision are as under:- (i) Whether the suit is barred by Section 13 of the U.P. Industrial Housing Act, 1955 (ii) Whether the plaintiff respondent No.1 is entitle to maintain the suit for the eviction of the defendant revisionist from the house/quarter in question
(3.) The brief facts giving rise to the present suit are necessary so as to appreciate the controversy arising above.;