Rakesh Tiwari, J. - (1.) This writ petition arises out of order dated 19-10-2006 passed by the Additional District Judge, Court No. 2, Bijnor (hereinafter referred to as 'the revisional Court') in S.C.C.R. No. 36 of 2004.
(2.) The aforesaid revision was filed against the judgment and decree dated 25-9-2004 passed by the Judge, Small Causes Court, Bijnor in S.C.C. Suit No. 40 of 1995, Smt. Malti Devi v. Ram Kumar by which the suit was decreed and the defendants were directed to vacate the shop, in dispute, within period of one month from the date of decree and to pay Rs. 6000/- towards arrears of rent as well as compensation at the rate of Rs. 166.66 per month from the date of institution of suit till the date of delivery of possession.
(3.) The facts of the case, as culled out from record are that the plaintiff- respondents had filed a release application under Section 21(1)(a) of U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 (hereinafter referred to as 'the Act No. XIII of 1972') against Sri Ram Kumar.;