- (1.) Heard learned counsel appearing for the respective parties.
(2.) This is a tenant's petition which has arisen out of ejectment proceedings initiated by the landlord of the premises in question on two grounds, namely, (1) on the ground of default and (2) on the ground of structural alteration.
(3.) A suit for ejectment and arrears of rent and damages was filed, which has partly been decreed by the Judge, Small Cause Court by means of judgment and order dated 23.03.2010, against which, petitioner preferred a SCC Revision, which too has been dismissed by means of judgment and order dated 01.03.2011, passed by the revisional court. These judgments dated 23.03.2010 and 01.03.2011 are under challenge in this petition.;