Pankaj Mittal, J. - (1.) Heard Sri K.K. Tripathi, learned counsel for the defendant revisionist.
(2.) The revision under Section 25 of the Provincial Small Causes Court Act, 1887 challenges the judgment and order dated 22.8.2012 passed by the Additional District Judge, Kanpur Nagar, exercising powers of the Small Cause Court Act decreeing the suit of the plaintiff respondent for arrears of rent and eviction.
(3.) The only point which arises for consideration in this revision is about the rate of rent of the premises in dispute. According to the plaintiffs respondents the rent of the premises was increased to 1500/- per month with effect from September, 2006 whereas according to the defendant revisionist the agreed rent was of 202/- per month and it continued to be the same and there is no increment as alleged.;