- (1.) Heard Sri Arvind Srivastava, Advocate for revisionist and Sri Arvind Srivastava, learned counsel appearing for respondents.
(2.) This revision, under Section 25 of the Provincial Small Causes Courts Act, 1887 (hereinafter referred to as the "Act, 1887"), has arisen from the judgment and decree dated 22.03.2005 passed by Sri Arun Kumar Gupta, Additional District Judge, Court No. 1, Jhansi, decreeing SCC Suit No. 05 of 1998 granting decree of ejectment from disputed premises and recovery of arrears of arent and damages from defendant-revisionist.
(3.) The dispute relates to the House No. 1606/A, Nai Basti, Sushila Enclave, Gwalior Road, Jhansi, of which plaintiff-respondent, Jagdish Prasad Gupta (since deceased and substituted by his legal heirs), was the owner.;