- (1.) This revision has been filed by the tenants against the judgment and decree dated 7.5.2014 passed by Judge, Small Cause Court/ Additional District Judge, Court No.2, Bulandshahar in S.C.C. Suit No.06 of 2009, Rajesh Kumar Kaushik and another Vs. Smt. Lachho Devi and another. The prayer of the revisionists is that the impugned judgment and decree be set aside and the S.C.C. Suit of the plaintiffs/respondents be dismissed.
(2.) Heard learned counsel for both the parties and perused the record.
(3.) Primafacie, a case is made out for consideration.;