Anil Kumar, J. - (1.) Heard Sri Sunil Kumar Singh, learned counsel for revisionist, Sri Rakesh Kumar Srivastava, leanred counsel for respondent and perused the record.
(2.) Facts in brief of the present case are that the respondent/Sri Vijay Bihari Lal who is the owner of the property in dispute filed a S.C.C. suit No. 6 of 2012 (Vijay Bihari Lal v. Smt. Usha Shukla) in the court of Additional District Judge, Court No. 1, Faizabad for eviction, arrears of rent and damages.
(3.) By means of the judgment and decree dated 20.11.2013, the same was partly decreed in respect to the arrears of rent.;