Pankaj Mithal, J. - (1.) Heard Sri M.M.D. Agrawal, learned counsel for the plaintiff revisionist. No one has appeared for the respondents even though service of notice upon him was deemed to be sufficient vide order dated 6.5.2014.
(2.) The plaintiff revisionist has come up in this revision against the judgment and order dated 30.7.2009 passed by the Additional District Judge in exercise of powers of Small Causes Court dismissing SCC Suit No. 7 of 2007 (Sri Gurusingh Sabha Gurudwara v. Jaspal Singh Tudeja).
(3.) It appears that the plaintiff revisionist instituted a suit for arrears of rent and eviction of the respondent from the shop in question. The suit has been dismissed on the ground that the plaintiff revisionist has failed to prove the relationship of landlord and tenant between the parties.;