- (1.) Heard Sri Mohd. Arif Khan, learned Senior Counsel assisted by Mohd. Mohinuddin Khan, learned counsel for revisionist, learned State counsel and perused the record.
(2.) By means of the present revision filed under Section 25 of the Provincial Small Causes Courts Act, the revisionist has challenged the judgment dated 09.02.2012 passed by Additional District Judge, Court No. 3, Sultanpur.
(3.) Facts as submitted by learned counsel for revisionist is that the owner/landlord of the premises filed S.C.C. Suit No. 2 of 2009 (Abdul Majid Ansari Vs. District Supply Office and another) against the opposite parties for arrears of rent, ejectment and damages on the ground that he is landlord and the opposite party Nos. 1 and 2 are the tenant on a monthly rent of Rs. 1870/- besides Water Tax and House Tax. The building (premises is an old construction,governed by U.P. Urban Buildings (Regulation of Letting, Rent & Eviction) Act, 1972. Despite the notice of demand and terminating the tenancy, arrears of Water Tax and House Tax with effect from 01.04.1999 have not been paid.;