Saeed-Uz-Zaman-Siddiqi, J. - (1.) By means of the instant writ petition under Article 226 of the Constitution of India, the petitioner has sought for a writ in the nature of certiorari quashing the impugned judgment and decree dated 31.10.2012, passed by learned Additional District Judge, Court No.1, Barabanki in S.C.C. Revision No.14 of 2012.
(2.) Brief facts of the case are that the petitioner is the landlady who filed small cause case for ejectment, recovery of arrears of rent and damages for use and occupation against the opposite party no.2 which was registered as S.C.C. Suit No.20 of 1993. The opposite party no.2, being the defendant filed his written statement. The learned Civil Judge (J.D.), Barabanki decreed the suit, against which the tenant/petitioner filed S.C.C. Revision No.14 of 2012 which has been allowed.
(3.) Heard learned counsel for the parties and perused the records.;