- (1.) Heard learned counsel for the parties.
(2.) The prayer is for setting aside the order dated 19.5.2015 passed in original suit no.798 of 1997 as also the order passed in revision dated 10.7.2015 arising out of the original suit no. 798 of 1997.
(3.) Short controversy raised by the petitioner is that the original suit no. 798 of 1997(S.P. Rastogi and another Vs. A.K. Tandon) is not cognizable by Civil court in view of section 15 of the Provincial Small Cause Courts Act, 1887(hereinafter referred to as the Act). Admittedly the suit filed by the lessors for the eviction of the petitioner who is lessee of the disputed property. The contention is that land was taken on rent by the petitioner and godown has been constructed over the land as per permission granted in the lease deed dated 1.4.1982.;