Suneet Kumar, J. - (1.) Learned counsel for the applicant is permitted to make necessary correction in the prayer of the petition.
(2.) Heard learned counsel for the parties.
(3.) The tenant-applicants have approached this Court assailing the judgement and decree dated 31 August 2015, passed by the Revisional Court in Revision No. 55 of 2013, arising from judgement, passed by the Small Causes Court of Kanpur Nagar decreeing the suit of the respondents for eviction and arrears of rent.;