- (1.) The tenants seek revision of the order dated 24.9.2012 passed by the Additional District Judge, Ghaziabad exercising power of the Small Causes Court in SCC Suit No.73 of 2011 Rishiraj Singhal Vs. Govardhan Goyal and others deciding one of the issues in the suit regarding jurisdiction of the Small Causes Court.
(2.) In this revision two points arise for my consideration: 1.Whether an open piece of land with a 'Khatti' would be a 'building' to attract the attention of the Small Causes Court? And 2.Whether the suit is cognizable by the Small Causes Court?
(3.) It is not disputed that a plot of land with a 'Khatti' was let out on an annual rent of Rs.65/- under registered deed of lease dated 3rd October, 1918 with permission to raise permanent structure over it.;