Prakash Krishna, J. - (1.) Challenging the judgment and decree dated 22.09.2011 passed by the trial Court in S.C.C. Suit No. 2 of 2009 whereby the suit for ejectment, recovery of arrears of rent and damages etc. has been decreed, the present revision has been preferred by the applicants, the tenant.
(2.) The relationship of landlord and tenant between the parties is not disputed. The tenancy was terminated by means of notice dated 12.02.2009 which was served on 16.02.2009.
(3.) The following two points were urged in support of the revision.;