Sudhir Kumar Saxena, J. - (1.) This revision under Section 25 of the Provincial Small Causes Courts Act is directed against the judgment and decree dated 13/01/2015 passed by Sri Om Prakash Agarwal, Judge, Small Cause Courts/District Judge, Shravasti allowing review application and decreeing SCC suit no. 1 of 2012 for ejectment and arrears of rent.
(2.) I have heard Sri Rajeiu Kumar Tripathi, learned counsel for the revisionist and Sri Mayank Sinha, learned counsel for the opposite party.
(3.) Briefly stated facts of case are that a small cause suit was filed by Sri Prakash Tandon, alleging that he was the landlord of the building to which U.P. Act no. 13 of 1972 (hereinafter referred to as 'the Act') is not applicable. Same was let out to defendants @ Rs. 1,200/- per month but defendants did not pay any rent after 14/09/2005 and till March 2012 a sum of Rs. 97,200/- was due whereupon notice was given terminating the tenancy which was served upon defendants on 18/04/2012. Neither tenant vacated the shop nor paid arrears of rent, hence the suit.;