Abhinava Upadhya, J. - (1.) - Heard Shri R.K. Dubey, learned counsel for the revisionist.
(2.) This is a revision filed against the judgment and decree of the trial Court dated 13.4.2007 in S.C.C. Suit No.4 of 2000 by which the suit was partly allowed and order of eviction and arrears of rent was passed.
(3.) This is a revision by the landlord alleging that the rate of rent, as determined by the trial Court at the rate of Rs. 450/- per month, is incorrect whereas the rent was Rs. 2,500/- per month and to that extent he has challenged the order of the trial Court.;