Dinesh Gupta, J. - (1.) This civil revision is preferred under Section 25 of Provincial Small Causes Court Act against the order dated 16.1.2008 passed by Additional District and Session Judge, Court No.11, Saharanpur in SCC Suit No.13 of 2007 Pooran Chand Gupta and others v. Dr. Umesh Miglani.
(2.) The brief facts which give rise to this revision are:
(3.) Plaintiffs respondents hereinafter called 'the respondents' filed a suit for eviction and recovery of rent against the defendant-revisionist hereinafter called 'the revisionist' which was registered as SCC suit no. 13 of 2007 and was transferred to the Court of Additional District Judge, Court no.11, Saharanpur for disposal.;