- (1.) Heard the learned counsel for the petitioner and Shri Bharatji Agrawal, learned counsel for the landlord respondent No.1.
(2.) Perused the record.
(3.) Feeling aggrieved by a decree of his eviction from the premises in dispute and recovery of arrears of rent and damages for the use and occupation pendente lite and future passed by the Judge Small Cause Court; the petitioner tenant filed a revision under S. 25 of the Provincial Small Cause Courts Act which has been dismissed by the Revisional Court, he has now approached this Court for redress seeking the quashing of the same.;