- (1.) THIS is a defendant's application in revision against the order dated 7-10-1974 of Sri Umesh Chandra, Second Additional District Judge, Meerut, dismissing the applicant's revision.
(2.) THE suit giving rise to this appeal was filed by the plaintiff opposite parties against the defendant applicant for the recovery of Rs. 853.00 as arrears of rent, Rs. 499.20 P. as mesne profits and ejectment in the court of Munsif, Ghaziabad on the regular side in respect of the property detailed in the plaint. Later on, the suit was transferred to the court of Second Additional Civil Judge, Ghaziabad to be tried on the Small Causes Court side in view of Act No. 37 of U. P. Civil Laws Amendment Act, 1972. The defendant applicant filed an objection that the suit could not be tried on the small Causes Court side. The Second Civil Judge after hearing the parties came to the conclusion that he had jurisdiction to try the suit on the small Causes Court side and he, therefore, rejected the application of the applicant by his order dated 28-3-1974.
(3.) AGAINST the above order, the applicant filed a revision in the court of District Judge, Meerut which was eventually transferred to the court of Second Additional District Judge, Meerut for disposal. The learned Additional District Judge after hearing the parties dismissed the applicant's revision and confirmed the order of the trial court dated 28-3-1974.;