- (1.) This revision is directed against the judgment and decree dated 30.4.2014 passed by the Judge, Small Cause Court/Additional District Judge, Court No. 15, Meerut in S.C.C. Suit No. 7 of 2011, Sardar Devendra Singh Oberai v. Central Bank of India and another, whereby the suit of the landlord-opposite parties for eviction and arrears of rent has been decreed and a direction has been issued for recovery of arrears of rent. Heard Sri K.R. Singh Jadaun, learned Counsel for the revisionists, and Sri P.K. Jain, learned Senior Advocate, assisted by Sri Abu Bakht, learned Counsel for the opposite parties.
(2.) Learned Counsel for the revisionists has not been able to pin point any illegality or infirmity in the impugned order.
(3.) Sri P.K. Jain, learned Senior Counsel appearing for the opposite parties, has supported the impugned order and placed reliance upon the judgment and order passed by this Court in case of Union of India and another v. Smt. Suman Gupta and others,2004 1 ARC 330.;