- (1.) THE suit of the respondents for the eviction of the petitioner from the premises in dispute was dismissed by the Small Causes Court on 8.11.2005. The said judgment and order has been set aside in revision under Section 25 of the Provincial Small Causes Court Act, 1887 by the judgment and order dated 24.8.2007 and the suit has been decreed.
(2.) THE petitioner, aggrieved by the revisional judgment and order decreeing the suit for his eviction, has filed this petition.
(3.) THE suit was filed by the respondents for eviction of the petitioner after determining his tenancy vide notice dated 30.9.1996 for default in payment of rent, material alteration and denial of title. The respondents alleged that the petitioner is a tenant in the premises in dispute which is a house as detailed at the foot of the plaint. The petitioner contested the suit, inter alia, on one of the grounds that he is tenant of one of the rooms only and the rest of the premises in his occupation has devolved upon him by inheritance. There is no default in payment of rent of the tenanted room. There is no material alteration in respect of the room and the petitioner has not denied the title of the respondents so far as the said room is concern.;