- (1.) The defendant/revisionist is a tenant in house No. 65/254, Moti Mahal, Kanpur. He was inducted as tenant therein by Smt. Leelawati plaintiff/respondent No. 2. Plaintiff/respondent No. 2, Smt. Leelawati instituted a Small Cause Court suit claiming arrears of rent and for eviction. On contest, the suit has been decreed vide judgment and order dated 30.4.2012 passed by Additional District Judge exercising power of Judge, Small Cause Court.
(2.) Aggrieved by the aforesaid judgment and order the defendant/revisionist has preferred this revision under section 25 of the Provincial Small Causes Court Act, 1887 (hereinafter referred to as the Act).
(3.) I have heard Sri Ashok Bhatnagar, learned Counsel for the defendant/revisionist and Sri Pramod Kumar Srivastava, learned Counsel for the plaintiff/respondent No. 2 who have agreed for final disposal of the revision on the basis of the pleadings exchanged between them.;