- (1.) Heard Sri P.K. Jain, Senior Advocate assisted by Sri Abu Bakht, learned Counsel for the defendants/revisionists (tenants) and Sri R.B. Singhal, Senior Advocate assisted by Sri A.B. Singhal, learned Counsel for the plaintiff/respondent (landlord). The revision has been preferred under section 25 of the Provincial Small Causes Court Act, 1887 against the judgment and order dated 25.2.2010 passed by the Additional District Judge exercising powers of the Small Causes Court. The Court below by the impugned judgment and order has decreed the suit of the landlord for eviction of the tenants from the shop in dispute as described at the foot of the plaint and for arrears of rent from 1.10.2006 to 8.4.2007 for a sum of Rs. 20,015.73 and for damages pendente lite from 9.4.2007 till the date of institution of the suit 20.4.2007 amounting to Rs. 10,325/- and for future damages w.e.f. 21.4.2007 till the date of delivery of possession @ Rs. 28,158/- p.m.
(2.) Sri Jain has filed an application under Order XLI, Rule 27, C.P.C. to bring on record Panchshala of Kanpur Nagar Nigam relating to property in dispute, copy of valuation report dated 2.4.2010 submitted by one Sri S.K. Ahuja and the sale-deed of property in dispute dated 14.6.1957 to prove that damages pendente lite and future have wrongly been awarded @ Rs. 28,158/- p.m. as against the prevailing rent of Rs. 3,194/- p.m.
(3.) Sri R.B. Singhal does not object to the consideration of the above documents.;